(3)The Chairman may be removed from office by a resolution carried by a majority of the total number of [elected members] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for ] of the Board of Councilors holding office for the time being 5 [, present and voting by them,] [Inserted by s. 9(ii) of the West Bengal Municipal (Amendment) Act, 2002 (West Bengal Act 16 of 2002), w.e.f. 15.12.2003.] at a special meeting to be called for this purpose in the manner prescribed upon a requisition made in writing by not less than one-third of the total number of [elected members] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for 'members'.] of the Board of Councilors, and the procedure for the conduct of business in the special meeting shall be such as may be prescribed :Provided that no such resolution shall be moved before the expiry of six months from the date of assumption of office by a Chairman, and if such resolution is not carried by a majority of the total number of [elected members] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for ]. no further resolution for such purpose shall be moved before the expiry of a period of six months from the date on which the former resolution was moved.
