Section 41 in The Orissa Municipal Corporation Act, 2003
41. Prerogative of the Mayor.
(1)The Mayor shall have access to all records of the Corporation and may obtain reports from the Commissioner on any matter connected with the administration of the Corporation.(2)All correspondence between the Corporation and the Government or other authority shall be made by the Commissioner.Provided that no correspondence shall be sent to the Government by the Commissioner without previous intimation to the Mayor and on such intimation the Mayor may furnish his view, if any, on such letter to the Government.
