Section 17 in The Orissa Municipal Corporation Act, 2003
17. Appointment of Municipal Commissioner.
(1)An officer in the service of Government shall be appointed as the Municipal Commissioner by the Government and he shall not be a Corporator of the Cooperation.(2)The Commissioner shall be a whole time officer of the Corporation and shall not undertake any work unconnected with his office, unless the Government in consultation with the Corporation sanctions to undertake such work by him.(3)The Commissioner shall hold office for a period of three years, unless his services are withdrawn by the Government sooner from the Corporation.
