Section 19 in The Chhattisgarh Municipal Corporation Act, 1956
19. Removal of Councillors.
(1)The Divisional Commissioner may, at any time, remove any elected .... councillor :-(a)if his continuance as a councillor is not, in the opinion of the Divisional Commissioner, desirable in the interests of the public or the Corporation; or[(a-1) if it is found that he does not belong to the reserved category for which the seat was reserve, or;] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.](b)if the Corporation has, by a resolution supported by at least two-third of the total number of councillors; recommend that a councillor is not fit to continue as a councillor on account of misconduct in the discharge of his duties or disgraceful conduct and should therefore be removed.(2)The Divisional Commissioner may, while ordering the removal under sub-section (3) of Section 23 or this section, also order that such councillor, shall not be eligible to become a councillor of a Corporation for a period which shall be specified in the order and which shall not exceed five years :Provided that no resolution recommending the removal of any councillor shall be passed by the Corporation nor any such order of removal shall be passed by the Divisional Commissioner unless such councillor has been given a reasonably opportunity of showing cause why a recommendation should not be made for his removal or why he should not be removed from his office.(3)An appeal against the order passed under sub-section (1) or sub-section (2) of this section or Section 18 shall lie to the State Government within 30 days of the date on which the order is conveyed to the aggrieved party. The State Government may after giving a reasonable opportunity of being heard, pass such order on the appeal as it may think fit.
