Section 215(4) in The Orissa Municipal Corporation Act, 2003
(4)The other members shall be appointed by the Corporation on the recommendation of the Standing Committee on Taxation, Finance and Accounts, who will be ex-officio members out of whom -(a)at least one shall be a person who is or has been a qualified chartered accountant or a qualified valuer, and(b)at least one shall be a person who is or has been a qualified engineer, not below the rank of a City Engineer,
