Section 73 in The Orissa Municipal Corporation Act, 2003
73. District Judge to decide question of disqualification of Corporators.
(1)Whenever it is alleged that any person who has been elected as a Corporator is or has become disqualified and such person does not admit the allegation or whenever any Corporator himself is in doubt whether or not he is or has become disqualified for office, such Corporator or any other Corporator may, and the Mayor at the request of the Corporation shall, apply to the District Judge within whose jurisdiction the Corporation is situated for decision on the allegation or doubt.(2)The District Judge after making such inquiry as he deems necessary shall determine whether or not such person is or has become disqualified and his decision shall be final.(3)Pending such decision, the Corporator shall be entitled to act as if he was not disqualified.
