Section 691 in The Orissa Municipal Corporation Act, 2003
691. Protection of action taken in good faith.
(1)No suit shall be instituted against the Corporation or the Commissioner or a Deputy Commissioner or any officer or employee appointed under this Act, in respect of any act which is in good faith done or intended to be done in pursuance of this Act or in respect of any alleged neglect or default in the execution there of under this Act, or any rules, bye-laws or regulations made thereunder -(a)until expiration of one month after notice in writing has been served upon, -(i)in case of Corporation, left at Corporation office; and(ii)in case of the Commissioner or the Deputy Commissioner or any other officers or employees, delivered to any of such officer or left at his office or place of abode, stating with reasonable particulars about the cause of action and the name and place of abode of the intending plaintiff or his attorney or agent, if any, for the purpose of such suit; or(b)until expiration of a period of six months from the date of accrual of actual cause of action.(2)At the trial of any such suit the plaintiff shall not be permitted to go into evidence of any cause of action except as is set forth in the notice delivered or left by him as aforesaid.(3)Where the defendant in any such suit is a Corporation Officer or employee payment of the sum or of any part of the sum payable by him in or in consequence of the suit, whether in respect of cost, charges, expenses, compensation or damages or otherwise may be paid with the previous sanction of the Standing Committee from the Corporation Fund.
