- No Councillor shall receive or be paid from the funds at the disposal of or under the control of such Municipality any salary or other remuneration for services rendered by him in any capacity whatsoever but shall be allowed travelling allowances and prescribed :Provided that the [Chairperson and Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may receive such monthly allowances as may be prescribed :[Provided further that the Councillors, Chairperson and the Vice-Chairperson may receive such sitting allowances as may be prescribed.] [Inserted vide Orissa Act No. 20 of 1986.]
