Section 19(3) in The Orissa Municipal Corporation Act, 2003
(3)The Government, after considering the report and the explanation together with the comments, if any, of the enquiring officer and on being satisfied that the Mayor or the Deputy Mayor has failed to discharge the duties of his office or has acted illegally or in contravention of any of the provisions of this Act, or any rules, regulation or bye laws, may by notification issued, as far as practicable, within six weeks from the date of receipt of the explanation, remove the Mayor or as the case may be, the Deputy Mayor from office.
