Section 100(2) in Kolkata Municipal Corporation Act, 1980
(2)The Presiding Officer of a meeting may direct any Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] whose conduct is in his opinion grossly disorderly. to withdraw immediately from the meeting, and every Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] so directed shall do so forthwith and shall absent himself during the remainder of the meeting.
