Section 8 in The Orissa Municipal Corporation Act, 2003
8. Duration of the Corporation.
(1)Every Corporation, unless sooner dissolved, shall continue for five years from the date appointed for its first meeting as referred to in clause (a) of Sub-section (2) of Section 14 and no longer.(2)A Corporation constituted upon the dissolution of the Corporation before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Corporation would have continued under Sub-section (1), had it not been dissolved.
