Section 129(2) in The Orissa Municipal Corporation Act, 2003
(2)The Government may -(a)recover from the Corporation the whole or such portion of the salary and allowances paid to any Group 'A' officer and such contribution towards his leave allowances and pension as the Government may, by general or special order, determine; and(b)at any time, withdraw any Group 'A' officer and appoint another officer in his place.
