Section 36(2) in The Gujarat Municipalities Act, 1963
(2)If the motion is carried by a majority of not less than two-thirds of the total number of then councillors of the municipality, the president or, as the case may be, the vice-president shall cease to hold office after a period of three days from the date on which the motion is carried unless he has earlier resigned; and thereupon the office held by him shall be declared to be vacant.
