Section 36(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)Notwithstanding the provisions of sub-section (2) the Commissioner may at any time, if he holds a lien on the service of the [Government] be recalled to such service after consultation with the Corporation and may further at any time be removed from office by the, [State] Government for incapacity, misconduct or neglect of duty and shall forthwith be so removed if at a meeting of the Corporation not less than five-eights of the whole number of councillors vote in favour of a resolution requiring his removal.
