Section 129(5) in The Orissa Municipal Corporation Act, 2003
(5)If any question arises whether it is reasonably practicable to give to any person an opportunity of showing cause or whether, in the interests of the security of the state it is not expedient to give to any person such an opportunity under Sub-section (4), the decision thereon of the authority empowered to dismiss or remove such person or to reduce him in rank, as the case may be, shall be final.
