Section 53(1) in The Orissa Municipal Corporation Act, 2003
(1)Without prejudice to other provisions of this Act, the Government may remove any Corporator, if they are satisfied that the Corporator -(a)has been subject to any of the disqualifications specified in Subsection (1) of Section 71; or(b)fails to make within three months of his election the oath or affirmation under Section 72; or(c)violates the oath or affirmation under Section 72; or(d)is retained or employed in any professional capacity in connection with any case or matter in which the Corporation has interest :Provided that no order for removal shall be made without giving the Corporator an opportunity for showing cause against the proposed removal.
