Section 61 in The Orissa Municipal Corporation Act, 2003
61. Effect of revision of limits of the Corporation.
(1)When any local area is included in the area of a Corporation under Sub-section (5) of Section 3, the local area shall either be added to such adjoining ward, or to be formed into a new ward or wards, as the Government may direct.(2)When a new ward is formed, the Government may direct that one of the elected Corporators then in the Corporation, shall represent such ward or may direct that election shall be held to return a Corporator from that ward.(3)When an existing wards is abolished on exclusion of any area from the area of a Corporation, the Corporator representing the ward shall cease to be a Corporator of the Corporation, notwithstanding anything to the contrary in this Act.
