Section 13 in The Gujarat Provincial Municipal Corporations Act, 1949
13. Liability of councillors to removal.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, on the recommendation of the Corporation supported by the vote not less than three fourths of the whole number of councillors, remove from office with effect from such date as may be specified in the order of removal any councillor elected under this Act, if it is satisfied that such councillor has been guilty of misconduct in the discharge of his duty or of any disgraceful conduct or has become incapable of performing his duties as a councillor:Provided that, no recommendation shall be made by the Corporation under this section unless the councillor to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.(2)A person who has been removed from office under sub-section (1) shall be disqualified for being elected and for being a councillor for a period of five years from the date of his removal, unless the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government relieves him of the disqualification by an order which it is hereby empowered to make.Election of Councillors
