43A. [ No confidence motion against Vice-President. [Inserted by M.P. Act No. 18 of 1997.]
(1)A Motion of no confidence may be moved against the Vice-President by any elected Councillor at a meeting specially convened tor the purpose under sub-section (2) and if the motion, is carried by a majority of two thirds of the elected Councillors present and voting in the meeting and if such majority is more than half of the total number of elected Councillors constituting the Council, the office of the Vice-President, shall be deemed to have become vacant forthwith. A copy of such motion shall be sent by the Chief Municipal Officer to the Collector forthwith for filling up the vacancy ;Provided that no such resolution shall lie against the Vice-President within a period of-(i)two years from the date on which the Vice-President enters upon his office;(ii)one year from the date on which the previous motion of no-confidence was rejected.(2)For the purpose of sub-section (1), a meeting of the Council shall be convened and presided over by the Collector or a Class I Officer in case of a Municipal Council and a Class II Officer in case of Nagar Panchayat as nominated by him, in the following manner, namely :-(i)the meeting shall be convened forthwith on a requisition signed by not less than one-sixth of the total number of elected Councillors constituting the Council for the time being;(ii)the notice of such a meeting specifying the date, time and place shall be despatched to the President and every Councillor ten clear days before the meeting;(iii)the no-confidence motion moved under this section shall be decided through secret ballot.][44. x x x] [Omitted by M.P. Act No.17 of 1994.]
