Section 51G in The Himachal Pradesh Municipal Corporation Act, 1994
51G. Disqualifications.
- If a Member fails to attend three consecutive meetings of the Ward Committee, then the President may bring a resolution before the Ward Sabha, for removal of such member, for its approval. On approval of such resolution, such member shall stand removed from the Ward Committee and in his place, the Ward Sabha may nominate another person.] [Inserted vide Act No. 12 of 2010]
