Section 39(1) in Rajasthan Municipalities Act, 2009
(1)The State Government may, subject to the provisions of sub-Sections (3) and (4), remove a member of a Municipality on any of the following grounds, namely: -(a)that he has absented himself for more than three consecutive general meetings, without leave of the Municipality:Provided that the period during which such member was a jail as an under trial prisoner or as a detenue or as a political prisoner shall not be taken into account,(b)that he has failed to comply with the provisions of Section 37,(c)that after his election he has incurred any of the disqualification mentioned in Section 14 or Section 24 or has ceased to fulfil the requirements of Section 21,(d)that he has(i)deliberately neglected or avoided performance of his duties as a member, or(ii)been guilty of misconduct in the discharge of his duties, or(iii)been guilty of any disgraceful conduct, or(iv)become incapable of performing his duties as a member, or(v)been disqualified for being chosen as member under the provisions of this Act, or(vi)otherwise abused in any manner his position as such member:Provided that an order of removal shall be passed by the State Government after such inquiry as it considers necessary to make either itself or through such existing or retired officer not below the rank of State level services or authority as it may direct and after the member concerned has been afforded an opportunity of explanation.
