Section 91A(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)A motion expressing want of confidence in the Mayor other wise than directly elected or Deputy Mayor may be made by giving a written notice of intention to move the motion, signed by not less than one half of the total number of members of the Corporation having right to vote, together with a copy of the proposed motion to the District Collector concerned in accordance with the procedure prescribed:Provided that no notice of motion under this section shall be made [within four (4) years] of the date of assumption of office by the person against whom the motion is sought to be moved:Provided further that if the motion is not carried by two-thirds majority or if the meeting could not be held for want of a quorum, no notice of any subsequent motion expressing want of confidence in the same person shall be made until after the expiration of one year from the date of such first meeting:Provided also that the membership of a suspended member shall also be taken into consideration for computing the total number of members and he shall also be entitled to vote in a meeting held under this section.
