Section 50AA in The Coimbatore City Municipal Corporation Act, 1981
50AA. [ State Government to remove Mayor or Deputy Mayor. [Sections 50-AA and 50-AB was inserted by Tamil Nadu City Municipal Laws (Amendment) Act, 2006 (Tamil Nadu 18 of 2006) w.e.f. 14-7-2006.]
(1)The State Government may, by notification, remove a Mayor or a Deputy Mayor, who in their opinion wilfully omits or refuses to carry out or disobeys the provisions of this Act or any rules, by-laws, regulations made or lawful orders issued under this Act or abuses the powers vested in him.(2)The State Government shall when they propose to take action under subsection (1), give the Mayor or Deputy Mayor concerned an opportunity for explanation, and the notification issued under the said sub-section shall contain a statement of the reasons of the State Government for the action taken.(3)Any person removed under sub-section (1) from the office of the Mayor or Deputy Mayor shall not be eligible for election to the said office until the date on which notice of the next ordinary elections to the council is published in the prescribed manner, or expiry of one year from the date specified in such notification.
