Section 31 in The Orissa Municipal Corporation Act, 2003
31. General powers of the Mayor.
(1)The Mayor shall exercise such powers and discharge such functions as are conferred or imposed on him by or under this Act.(2)The Mayor shall, for the convenient transaction of the business of the Corporation, allocate among the Corporators such business and in such manner as he thinks fit.(3)All executive actions of the Mayor shall be expressed to be taken in the name of the Corporation.
