31. Removal of Senior Deputy Mayor or Deputy Mayor by Municipal Corporation.
(1)A Senior Deputy Mayor or a Deputy Mayor may be removed from his office by a resolution of the Municipal Corporation, passed at a special meeting convened for the purpose, by a majority of the total number of councillors excluding the nominated councillors, and by majority of not less than two- third of the councillors, excluding the nominated councillors, present and voting :Provided that no such resolution shall be moved unless at least fourteen days notice has been given in the prescribed manner of the intention to move the resolution.(2)The meeting convened for the purpose of removal of Senior Deputy Mayor or Deputy Mayor shall be presided over by the Divisional Commissioner.(3)When a resolution is passed under sub-section (1), the Senior Deputy Mayor or the Deputy Mayor, as the case may be, shall be deemed to have vacated his office.(4)A Senior Deputy Mayor or a Deputy Mayor, as the case may be, removed under sub-section (1), shall be eligible for re-election.
