Section 75 in Haryana Municipal Corporation Election Rules, 1994
75. Removal of Mayor, Senior Deputy Mayor and Deputy Mayor.
(1)The Divisional Commissioner, on written requisition made by at least 1/3 of the total members of the Corporation, on his satisfaction, shall he convene a meeting by giving not less than 14 days' clear notice in writing to consider the requisition.(2)A member holding office as Mayor or Senior Deputy Mayor or Deputy Mayor shall be removed from his office by a resolution of the Corporation passed by a majority of not less than two-thirds of the total members of the Corporation by voting by ballot.(3)The Divisional Commissioner shall record and sign the resolution in the Proceeding Book of the Corporation.(4)The Divisional Commissioner shall have no right to vote at such a meeting :[Provided that no meeting for the purpose shall be convened before the expiry of one year from the date on which the election of the Mayor or Senior Deputy Mayor or Deputy Mayor, as the case may be, was notified, and after the expiry of such period, whenever such a meeting is convened during his term of office and the proposal for vacating the office fails, no further meeting shall at any time thereafter be convened for considering a similar proposal against Mayor or Senior Deputy Mayor or Deputy Mayor unless a period of at least six months intervenes between the last failure and the date on which such further meeting is convened.] [Proviso Substituted by Haryana Government Notification NO. 2/9/2008-R-II, dated 20th January, 2009.]
