Section 66(2) in The Delhi Municipal Corporation Act, 1957
(2)If the Commissioner [***] [The words "or the General Manager (Electricity)" omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993)] acquires directly or indirectly, by himself or by his partner, or any other person, any share or interest in any such contract or work as is referred to in sub-section (1), he shall, unless the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in any particular case otherwise decides, be liable to be removed from his office by the order of the authority competent to remove him under the provisions of this Act:Provided that before an order of removal is made, the Commissioner [***] [The words or such General Manager omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993)] shall be given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.
