41A. [ Removal of President or Vice-President or Chairman of a Committee. [[Substituted by M.P. Act No. 29 of 2003. Prior to substituted it was as under :
'41A. Removal of President or Chairman of a Committee. - (1) The State Government may, at any time, remove a President, Vice-President or a Chairman of any Committee, if his at any time, remove a President, Vice-President or a Chairman of any Committee, if his continuance as such is not, in the opinion of the State Government desirable in public interest or in the interest of the Council or if it is found that he is incapable of performing his duties or is working against the provisions of the Act or any rules made thereunder.(2)The State Government may, while ordering the removal under sub-section (1), also order that such President, Vice-President or Chairman of any Committee shall be disqualified to hold such post for the next term :Provided that no such order under this section shall be passed unless a reasonable opportunity of being heard is given.']](1)The State Government may, at any time, remove a President or Vice-President or a Chairman of any Committee, if his continuance as such is not in the opinion of the State Government desirable in public interest or in the interest of the Council or if it is found that he is incapable of performing his duties or is working against the provisions of the Act or any rules made thereunder or if it is found that he does not belong to the reserved category for which the seat was reserved.(2)As a result of the order of removal of Vice-President or Chairman of any Committee, as the case may be, under sub-section (1) it shall be deemed that such Vice-President or a Chairman of any Committee, as the case may be, has been removed from the office of Councillor also. At the time of passing order under sub-section (1), the State Government may also pass such order that the President or Vice-President or Chairman of any Committee, as the case may be, shall Ire disqualified to hold the office of President or Vice-President or Chairman, as the case may be, for the next term :Provided that no such order under this section shall be passed unless a reasonable opportunity of being heard is given.]
