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State of Odisha - Section

Section 62 in Orissa Municipal Rules, 1953

62.

(1)A Councillor elected to be a member of a Committee shall hold office as such, unless he sooner resigns, until his term of office as a Councillor expires or he otherwise ceases to be such Councillor.
(2)A member of the Committee who is not a Councillor shall unless he sooner resigns, hold office until the date on which the term of office of the persons who are Councillors at the time of election expires by efflux of time.