Section 92 in Himachal Pradesh Municipal Election Rules, 2015
92. No confidence motion against the President and Vice-President.
(1)A motion of no confidence against the President or Vice-President of a municipality may be made through a requisition given in writing addressed to the Deputy Commissioner signed by not less than majority of its total elected members:Provided that the members who have made such a motion may withdraw the same before the meeting is convened for the purpose:Provided further that motion of no confidence under this rule shall not be maintainable within one year of the date of his election to such office and any subsequent motion of no-confidence shall not be maintainable within the interval of one year of the last motion of no-confidence.(2)The Deputy Commissioner or such other officer not below the rank of Sub-Divisional Officer (Civil) authorized by the Deputy Commissioner shall circulate to each member a copy of the requisition for the use of the members.(3)The Deputy Commissioner or such other officer not below the rank of Sub-Divisional Officer (Civil) authorized by the Deputy Commissioner shall convene a special meeting by giving a notice of not less than fifteen days for the consideration of the motion referred to in sub-rule (1) and shall preside over at such meeting.(4)If the no-confidence motion is carried out with the support of majority of elected members present and voting at such special meeting, the quorum of which is not less than one half of its total elected members, the President or Vice-President, as the case may be, shall be deemed to have vacated his office.
