Section 215 in The Orissa Municipal Corporation Act, 2003
215. Constitution of Corporation Valuation Committee.
(1)A Corporation may, by notification, constitute a Corporation Valuation Committee.(2)The Corporation Valuation Committee shall consists of -(a)a Chairperson, and(b)other members being not less than three and not more than six;(3)The Chairperson shall be appointed by the Government.(4)The other members shall be appointed by the Corporation on the recommendation of the Standing Committee on Taxation, Finance and Accounts, who will be ex-officio members out of whom -(a)at least one shall be a person who is or has been a qualified chartered accountant or a qualified valuer, and(b)at least one shall be a person who is or has been a qualified engineer, not below the rank of a City Engineer,(5)The Chairperson shall be a person who is or has been a member of the State Superior Judicial Service for a period of not less than three years.(6)If the Chairperson considers it necessary, he may constitute Corporation Valuation Sub-Committees, each consisting of not less than two members, which may independently discharge the functions of the Corporation Valuation Committee.
