Section 19B in The Chhattisgarh Municipal Corporation Act, 1956
19B. Removal of Mayor or Speaker or Chairman of a Committee.
(1)The State Government may, at any time, remove a Mayor or a Speaker or Chairman of any Committee, if his continuance as a Mayor or Speaker or Chairman of any Committee as the ease may he, is not, in the opinion of the State Government, desirable in public interest or in the interest of the Corporation or if it is found that he is incapable of performing his duties or is working against the provisions of this Act [or the rules made thereunder or if it is found that the Mayor does not belong to the reserved category for which the seat was reserved] [Substituted 'or the rules made thereunder' by C.G. Act No. 18 of 2012, dated 1.8.2012.] or if it is found that the Mayor does not belong to the reserved category for which the seat was reserved.(2)As a result of t he order of removal of Speaker or Chairman of any Committee, as the case may be, under sub-section (1), it shall be deemed that such Speaker or the Chairman of any Committee, as the case may be, has been removed from the office of Councillor also. At the time of passing order under sub-section (1), the State Government may also pass such order that the Mayor or Speaker or Chairman of any Committee, as the case may be, shall be disqualified to hold the office of Mayor or Speaker or Councillor, as the case may be, for the next term ;Provided that no such order under this section shall be passed unless a reasonable opportunity of being heard is given.
