- The Government may, by notification, remove any member of a Municipal Council or Town Council, if it is of the opinion that-(a)Any of the grounds for suspension mentioned in section 27 has been provided against him, or(b)He has flagrantly abused his position as a member, or(c)He has, through negligence or misconduct, been responsible for any loss or misapplication of any money or property of Municipal Council or Town Council, or(d)He has failed to pay arrears of any kind due to the Municipal Council or Town Council otherwise than as an agent, receiver, trustee or an executor to the Municipal Council or Town Council within three months after a notice in this behalf has been served upon him, or(e)He has absented himself during three successive meetings of Municipal Council or Town Council without intimation to the Municipal Council or Town Council.(f)He has absented himself or was unable to attend the meetings of Municipal Council or Town Council during twelve successive months for any cause whatsoever, whether approved or not by such Municipal Council or Town Council, or(g)He has acted in contravention of the provisions of sections 57 I and 57 J or commits any act of misconduct.
