Section 17 in The Mumbai Municipal Corporation Act, 1888
17. A person becoming disqualified to cease to be a Councillor.
- Any councillor who,-(a)becomes disqualified for being a councillor for any reason mentioned in the last preceding section, or(b)absents himself during three successive months from the meetings of the corporation, except from temporary illness or other cause to be approved by the corporation.[* * *] [The word or and clause (d) were inserted by Bombay 5 of 1938, Section 4.][* * * * * * *] [[Section 79 of Bombay 48 of 1950 reads as follows:-'79. Nothing in sections 2(1), (4) and (5) and 4 to 16 shall affect the constitution of the Corporation, the Standing Committee, the Improvements Committee or any other committee or sub-committee as constituted or appointed under the said Act immediately before the corning into operation of this Act and any casual vacancy in the office of a councillor or a member of any of the said committees or sub-committees before the 1st day of April, 1952 shall, subject to the provisions of the said Act, be filled as if this Act had not been passed.Clause (c) was deleted by Bombay 48 of 1950, Section 10(1).']](d)absents himself from or is unable to attend the meetings of the corporation during twelve successive months for any cause whatever, whether approved by the corporation or not, [* * *] [[The word or was deleted by Bombay 48 of 1950, Section 10(2).Section 79 of Bombay 48 of 1950 reads as follows:-'79. Nothing in sections 2(1), (4) and (5) and 4 to 16 shall affect the constitution of the Corporation, the Standing Committee, the Improvements Committee or any other committee or sub-committee as constituted or appointed under the said Act immediately before the corning into operation of this Act and any casual vacancy in the office of a councillor or a member of any of the said committees or sub-committees before the 1st day of April, 1952 shall, subject to the provisions of the said Act, be filled as if this Act had not been passed.']][* * * * * * * *] [[Section 79 of Bombay 48 of 1950 reads as follows:-'79. Nothing in sections 2(1), (4) and (5) and 4 to 16 shall affect the constitution of the Corporation, the Standing Committee, the Improvements Committee or any other committee or sub-committee as constituted or appointed under the said Act immediately before the corning into operation of this Act and any casual vacancy in the office of a councillor or a member of any of the said committees or sub-committees before the 1st day of April, 1952 shall, subject to the provisions of the said Act, be filled as if this Act had not been passed.'Clause (e) was deleted by Bombay 48 of 1950, Section 10(3).]]shall cease to be a councillor and his office shall thereupon be vacant.
