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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Odisha - Subsection

Section 218(5) in The Orissa Municipal Corporation Act, 2003

(5)The Chairperson and not less than two of the other members shall be persons who are or have been members of the State Superior Judicial Service for a period of not less than five years, and the remaining members, if any, shall have such qualifications and experience as the Government may determine.