Section 50(4) in Tamil Nadu District Municipalities Act, 1920
(4)[ Where a person ceases to be [xxx] [This sub-section was substituted for the original sub-section 42(iii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] [the chairman or a councillor] [Substituted for 'a councillor' by the Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] under clause (i) of sub-section (1), the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall at once intimate the fact in writing to such person and report the same to the council at its next meeting. If such person applies for restoration suo motu to the council on or before the date of its next meeting or within fifteen days of the receipt by him such intimation, the council may at the meeting next after the receipt of such application restore him to his office of councillor:Provided that [xxx] [The words 'chairman or' omitted by section 34 Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006).] [the chairman or a councillor] [Substituted for 'a councillor' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] shall not be so restored more than twice during his term of office.]
