Section 41A in The Chhattisgarh Municipalities Act, 1961
41A. Removal of President or Chairman of a Committee.
- [(1) The State Government may, at any time, remove a President, Vice President or a Chairman of any Committee, if his continuance as such is not, in the opinion of the State Government desirable in public interest or in the interest of the Council or if it is found that he is incapable of performing his duties or is working against the provisions of the Act or any rules made thereunder [or if it is found that he does not belong to the reserved category for which the seat was reserved.] [Inserted by M.P. Act No. 18 of 1997.](2)The State Government may, while ordering the removal under subsection (1), also order that such President, Vice President or Chairman of any Committee shall be disqualified to hold such post for the next term :Provided that no such order under this Section shall be passed unless a reasonable opportunity of being heard is given.
