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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Municipal Corporation Act, 2003

(2)The Wards Committee shall be composed of the following members, namely :-
(a)the Corporator representing the ward who shall be the President thereof;
(b)an elector of the Ward to be nominated by the Mayor of the Corporation; and
(c)the Commissioner or any other official of the Corporation as may be authorized by the Commissioner.