Section 83(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The State Government may remove a member of the Corporation or of any Committee thereof on any of the following grounds:(a)that he has acted as a [* * *] [Omitted by U.P. Act 12 of 1977.] Corporator or member of any Committee, as the case may be, by voting or taking part in the discussion of any matter other than a matter referred to in clause (e) of Section 25 in which he has directly or indirectly a personal interest or in which he was professionally interested on behalf of a client, principal or other persons;(b)that he has become physically or mentally incapacitated for performing his duties as such member;(c)that he has been guilty of gross misconduct in the discharge of his duty as such member:Provided that no order of removal shall be made by the State Government under this section unless a [* * *] [Omitted by U.P. Act 12 of 1977.] Corporator or member of Committee to whom it relates has been given a reasonable opportunity of showing cause why such order should not be made.
