Section 48(1) in The Orissa Municipal Corporation Act, 2003
(1)If in the opinion of the Government the Corporation is incompetent to perform or persistently makes default in performing the duties imposed on it or undertaken by it or under this Act or any other law, or exceeds or abuses its powers or fails to carry out the directions given to it under the provisions of this Act or any other law, they may, by notification, direct that the Corporation be dissolved and reconstituted by such date not being later than six months from the date of dissolution :Provided that a Municipal Corporation shall be given a reasonable opportunity of being heard before its dissolution :Provided further that where the remainder of the period for which the dissolved Corporation would have continued is less than six months, it shall not be necessary to reconstitute the Corporation for such period.
