Section 25 in The Himachal Pradesh Municipal Corporation Act, 1994
25. [ Motion of no-confidence against President or Vice-President. [Inserted by Act No. 50 of 2013, dated 20.9.2013.]
(1)A motion of no-confidence against the President or the Vice-President may be made in accordance with the procedure as may be prescribed.(2)Where a notice of intention to move a resolution requiring the President or the Vice-President of the municipality to vacate his office, signed by not less than majority of its total elected members is given and if a motion of no-confidence is carried by a resolution passed by a majority of elected members present and voting at its general or special meeting, the quorum of which is not less than one-half of its total elected members, the President or the Vice-President against whom such resolution is passed shall cease to hold office forthwith.(3)Notwithstanding anything contained in this Act or the rules made thereunder, the President or the Vice-President of the municipality shall not preside over a meeting in which a motion of no-confidence is to be discussed against him. Such meeting shall be presided over by such person, and convened in such manner, as may be prescribed and the person against whom a motion of no-confidence is moved, shall have a right to vote and to take part in the proceedings of such meeting.(4)Motion of no-confidence under this section shall not be maintainable within one year of the date of his election to such office and any subsequent motion of no-confidence shall not be maintainable within the interval of one year of the last motion of no-confidence.]
