Section 24 in The M.P. Municipal Corporation Act, 1956
24. [ Recalling of Mayor. [Substituted by M.P. Act No. 11 of 1999.]
(1)Every Mayor of a Corporation shall forthwith be deemed to have vacated his office if he is recalled through a secret ballot by a majority of more than half of the total number of voters of the corporation area casting the vote in accordance with the procedure as may be prescribed :Provided that no such process of recall shall be initiated unless a proposal is signed by not less than three fourth of the total number of the elected Councillors and presented to the Divisional Commissioner:Provided further that no such process shall he initialed :-(i)within a period of two years from the date on which such Mayor is elected and enters his office;(ii)if half of the period of tenure of the Mayor elected in a by-election has not expired ;Provided also that process for recall of the Mayor shall be initiated once in his whole term.(2)The Divisional Commissioner, after satisfying himself and verifying that the three fourth of the Councillors specified in sub-section (1) have signed the proposal of recall, shall send the proposal to the State Government and the State Government shall make a reference to the State Election Commission.(3)On receipt of the reference, the State Election Commission shall arrange for voting on the proposal of recall in such manner as may be prescribed.]
