(1)The Chief Commissioner may remove any elected Commissioner on the ground of his misconduct in the discharge of his duties if the removal is recommended by a resolution of the Board passed at a special meeting called for the purpose and supported by the votes of not less than two-thirds of the whole number of Commissioners of the municipality.(2)The Chief Commissioner may remove any Commissioner-(a)if he ceases to reside within the municipality continuously for a period of twelve months, or(b)if he refuses to act or becomes incapable of acting as a Commissioner, of if he has been declared by the Chief Commissioner by notification to have violated his oath or affirmation of allegiance, or(c)if without an excuse sufficient in the opinion of the Chief Commissioner he absents himself from four consecutive meetings of the Board, or(d)if, being a legal practitioner, he appears against the Board before any Court in his professional capacity in any case instituted by or against the Board or(e)if he becomes subject to any of the disabilities stated in clauses (ii), (iii), (iv), (v) and (vi) of. Section 15, or(f)if he has, within the meaning of section 55 knowingly acquired or continued to hold without the permission in writing of the Chief Commissioner, directly or indirectly or by a partner, any share or interest in any contract or employment with, by, or on behalf of the Board, or(g)if he is in arrears of any kind of dues to the municipality for more than six months after a bill or a notice has been duly served upon him.(3)The Chief Commissioner may, after consultation with the Board, remove any Commissioner if his continuance in office is in its opinion, dangerous to the public peace or order or likely to bring the administration of the Board into contempt:Provided that no Commissioner shall be removed under sub-section (1) or subsection (2) or sub-section (3) unless he has been given an opportunity of showing cause against such order of removal.
