Section 5 in The Orissa State Municipal Council's Union Rules, 1966
5. Membership of the union.
(1)All Municipal Councils lying within the State of Orissa shall be members of the union and shall pay to the union through its General Secretary an annual subscription at the rate of one per cent of their annual income from all sources except Government grants and loans and income from such taxes/fees/rates in lieu of which a Municipal or Notified Area Council is bound to render services.(2)When there is any default of payment of the annual subscription on the part of any member Municipality/Notified Area Council inspite of notices, the General Secretary shall mention in the annual report such cases of default on the basis of which the union may pass orders reporting to Government the name of the Municipality/Notified Area Council, the amount in arrears and requesting them to effect the recovery. On receipt of such a report, Government shall be competent to effect deduction to the extent of default from out of the grant-in-aid that may be due in favour of the concerned Municipality/ Notified Area Council and pay the amount to the union through its General Secretary.
