Section 71 in The Orissa Municipal Corporation Act, 2003
71. Disqualification of a Corporator.
- A Corporator shall cease to hold his office, if he -(a)becomes disqualified for being a Corporator for any reason mentioned in Section 70; or(b)ceases to reside in the city; or(c)absents himself from three consecutive meetings of the Corporation without obtaining previous permission from the Mayor or without an excuse sufficient in the opinion of the Corporation :Provided that no meeting from which a Corporator absents himself shall be counted against him under this clause if due notice of that meeting was not given to him.Explanation. - Emergent or special meeting shall not be deemed to be meeting within the meaning of this clause.(2)In the case of a person who has ceased to be a Corporator in consequence of failure to attend meetings, the matter shall be reported by the Commissioner at the next ordinary meeting and the Corporation may at that meeting restore such person to office.
