Section 47(1) in The M.P. Municipalities Act, 1961
(1)Every President of a Council shall forthwith he deemed to have vacated his office if he is recalled through a secret ballot by a majority of more than half of the total number of voters of the municipal area casting the vote in accordance with the procedure as may be prescribed :Provided that no such process of recall shall be initiated unless a proposal is signed by not less than three fourth of the total number of (he elected Councillors and presented to the Collector :Provided further that no such process shall be initiated :-(i)within a period a two years from the date on which such President is elected and enters his office;(ii)if half of the period of tenure of the President elected in a by-election has not expired :Provided also that process for recall of the President shall be initiated once in his whole term.
