Section 13(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)A person who has been removed from office under sub-section (1) shall be disqualified for being elected and for being a councillor for a period of five years from the date of his removal, unless the [State] Government relieves him of the disqualification by an order which it is hereby empowered to make.Election of Councillors[14. Election by State Election Commission. - (1) The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all the elections of the Corporations shall be vested in the State Election Commission.
