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State of Odisha - Section

Section 16 in The Orissa Municipal Corporation Act, 2003

16. Power of Government to make rules for election of Mayor, Deputy Mayor, etc.

- Subject to the provisions of this Act, the Government may make rules, with reference to all the matters not expressly provided in this Act which relates to election of the Mayor, the Deputy Mayor, the Chairman and members of the Standing Committees and additional standing committees.