Section 36A(1) in The Mumbai Municipal Corporation Act, 1888
(1)The [presiding authority] shall preserve order and may direct any councillor whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting of the corporation. Any councillor so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the day's meeting. If any councillor is ordered to withdraw a second time within 15 days the [presiding authority] [The words 'presiding authority' were substituted for the word 'president' by Bombay 21 of 1931, Section 2(ii).] may suspend the councillor from attending the meetings of the corporation for any period not exceeding 15 days and the councillors so directed shall absent himself accordingly:Provided that the [presiding authority] [The words 'presiding authority' were substituted for the word 'president' by Bombay 21 of 1931, Section 2(ii).] may remit the period of suspension on apology being made to his satisfaction by the councillor under suspension:Provided also that such suspension from the service of the corporation shall not prevent any councillor from serving on any committee.
