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State of Odisha - Section

Section 6 in The Orissa Municipal Corporation Act, 2003

6. Composition of Corporation.

- The Corporation shall consist of the following Corporators, namely
(a)Such number of elected Corporators as are specified in the table below:-
Population Range Number of Corporators
Minimum Incremental numbers Maximum
1 2 3 4
Above 3 lakhs and upto 3 lakhs 39 One additional Corporator for every 15,000 above 3 lakhs 59
Above 6 lakhs and upto 12 lakhs 59 One additional Corporator for every 30,000 above 6 lakhs 79
Above 12 lakhs and upto 24 lakhs 79 One additional Corporator for every 40,000 above 12 lakhs 109
Above 24 lakhs 109 One additional Corporator for every 60,000 above 24 lakhs 150
(b)Not more than five person nominated by the Government from amongst the residents of the city having special knowledge or experience in municipal administration :
Provided that the persons referred to in this clause shall not have the right to vote at any meeting of the Corporation but shall have the right to attend every meeting thereof except the meetings convened under Sections 14 and 20.
(c)Every member of the House of People and the member of the State Legislative Assembly representing constituencies which comprise wholly or partly the area of the city and every member of the Council of State who are registered as electors within the area of the city ;
Provided that no such member shall have the right to attend any meeting of the Corporation convened under Sections 14 and 20 :Provided further that where any such member is unable to attend any meeting of the Corporation (except as aforesaid) for any reason, he may authorize a person to attend such meeting as his representative, but, in no case the representative so authorized shall have the right to vote at such meeting, but shall have the right to receive notices of the meeting and participate in it.