Section 19(1) in The Orissa Municipal Corporation Act, 2003
(1)If at any time during the term of office of the Mayor or the Deputy Mayor it comes to the notice of the Government that such Mayor or Deputy Mayor wilfully omits or refuses to carry out, or disobeys the provisions of this Act or any rules, bye laws, regulations made under this Act or lawful orders issued thereunder, they may cause an enquiry to be made by an officer not below the rank of a Secretary to the State Government.
