41. Term of office of [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillors.
- [(1) Save as otherwise provided in this Act -(i)a Councillor whether elected at a general election, or nominated, to a Municipality shall hold office for five years from the date appointed for the first meeting of the Municipality as referred to in Clause (a) of Sub-section (2) of Section 47;(ii)a Councillor elected at a bye-election or elected or nominated against a casual vacancy in a Municipality shall hold office for the unexpired period of the term of office of the Councillor in whose place he has been so elected or, as the case may be, nominated.(2)An outgoing Councillor, if otherwise qualified, shall be eligible for re-election.(3)Whenever the number of Councillors of an existing Municipality is increased as a result of increase in the number of Wards thereof, the Additional Councillor or Councillors elected for the purpose shall, save as otherwise provided, continue till the expiry of the term of office of the other Councillors of the Municipality as provided in Sub-section (1)] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
