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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(2)A member of a Standing Committee may be removed by the Corporation if he is guilty of misconduct in the discharge of his duties :Provided that the resolution recording his removal is to be supported by not less than two-thirds of the Corporators present at the meeting.