Section 20(1) in The Orissa Municipal Corporation Act, 2003
(1)Where in a meeting of the Corporation specially convened by the Government in that behalf a resolution is passed, supported by not less than two third of the total number of elected Corporators recording want of confidence in the Mayor or Deputy Mayor, the resolution alongwith the records of the proceedings at such meetings shall forthwith be forwarded to the Government who shall publish the same in the official Gazette and with effect from the date of passing of the resolution, the person holding the office of Mayor or Deputy Mayor as the case may be, shall be deemed to have vacated such office and in the event of both Mayor and Deputy Mayor vacating office the Director, Municipal Administration, shall discharge the duties and responsibilities of the Mayor till a new Mayor is elected :Provided that no such resolution recording want of confidence in the Mayor or Deputy Mayor shall be -(i)moved within two years from the date of his election;(ii)moved more than once during a calendar year.
