Section 37(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)Notwithstanding anything contained in this Act or the rules made thereunder the Mayor of Deputy Mayor of the Corporation shall not preside over a meeting in which a motion of no confidence is discussed against him. Such meeting shall be presided over by such a person, and convened in such manner, as may be prescribed and the person against whom motions of no confidence is move, shall have a right to vote and take part in the proceedings of such a meeting.
