Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Odisha - Subsection Section 62(2) in Orissa Municipal Rules, 1953 (2)A member of the Committee who is not a Councillor shall unless he sooner resigns, hold office until the date on which the term of office of the persons who are Councillors at the time of election expires by efflux of time.
