Section 631 in The Orissa Municipal Corporation Act, 2003
631. Sanction for prosecution of Mayor, Deputy Mayor or Corporator of a Corporation.
- When the Mayor, Deputy Mayor or any Corporator, or any officer appointed under this Act is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no Court shall take cognizance of such offence except with the previous sanction of the Government.
