Section 3(3) in The Orissa Municipal Corporation Act, 2003
(3)Notwithstanding anything contained in this Act or in the Orissa Municipal Act, 1950, whenever any smaller urban area is notified under Sub-section (1) to be a larger urban area -(a)the Municipal Council for the said area if any, shall be deemed to be the Municipal Corporation for the larger urban area so specified; and(b)the Chairperson, Vice-Chairperson and other Councilor of the existing Municipal Council shall be deemed to be the Mayor, Deputy Mayor and other Corporators respectively of the Corporation and they shall continue for the remainder of the period for which the existing Municipal Council would have continued otherwise.
