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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Municipal Corporation Act, 2003

(1)The Standing Committee for Contracts shall comprise the Mayor, the Chairman of the Standing Committee to which the contract relates, the Commissioner and three other members to be elected from out of the elected Corporators and the Mayor shall be ex-officio Chairman of this standing Committee.