Section 218 in The Orissa Municipal Corporation Act, 2003
218. Constitution of Corporation Assessment Tribunal.
(1)The Government may constitute a Corporation Assessment Tribunal consisting of a Chairperson and such other members, not exceeding five, as the Government may determine.(2)The Chairperson shall be appointed by the Government for a period of five years or till they attain the age of fifty eight years, whichever is earlier.(3)The other terms and conditions of service of the Chairperson and the other members of the Corporation Assessment Tribunal, including salaries and allowances, shall be such as may be determined by the Government.(4)The salaries and allowances of the Chairperson and other members of the Corporation Assessment Tribunal shall be paid from the Corporation Fund.(5)The Chairperson and not less than two of the other members shall be persons who are or have been members of the State Superior Judicial Service for a period of not less than five years, and the remaining members, if any, shall have such qualifications and experience as the Government may determine.
