Section 59(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)If any Councillor is ordered to withdraw at a second time within fifteen days, the Mayor or the person presiding may suspend such Councillor from attending the meetings of the Corporation for a period not exceeding fifteen days and the Councillor so suspended shall absent himself accordingly:Provided that the Mayor or the person presiding may at any time cancel such suspension:Provided further that such suspension shall not debar the suspended Councillor from serving on any committee of the Corporation of which he is a member.
