Section 10 in The Orissa Municipal Corporation Act, 2003
10. Constitution of Standing Committee.
(1)The Standing Committee for Contracts shall comprise the Mayor, the Chairman of the Standing Committee to which the contract relates, the Commissioner and three other members to be elected from out of the elected Corporators and the Mayor shall be ex-officio Chairman of this standing Committee.(2)Notwithstanding anything contained in Section 9 for purpose of settlement of dispute between adjoining Corporations or councils in regard to any matter arising under the provisions of this Act or any other Act, the Government shall constitute a Standing Committee on settlement of inter-disputes in such manner and such Standing Committee shall perform such functions in such, manner and to such extent as may be prescribed.(3)All other Standing Committees shall consist of seven members each elected by the Corporation from among its Corporators :Provided that no Corporator shall be a member of more than three Standing Committees at the same time.(4)The Standing Committee shall be constituted by election at the second meeting of the Corporation held after the general election.(5)A Corporator elected to be a member of a Standing Committee shall hold office as such for the entire period of his term as a Corporator, unless he sooner resigns or ceases to be a Corporator.(6)When a vacancy occurs in a Standing Committee, the Corporation shall fill up the vacancy as soon as may be, by election of another Corporator.(7)If the Mayor at the time of his election is the Chairman or an elected member of a Standing Committee, other than the Standing Committee for contracts he shall cease to hold office as Chairman or elected member.
