(2)An elected Chairman or Vice Chairman may be removed from his office by a resolution of the Board in favour of which [a majority of elected] [In Section 28 in sub-section (2) the words 'a majority of elected' were inserted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.] Commissioners shall have given their votes at a meeting specially convened for the purpose.
