(7)The leader referred to in sub-section (3), who is a member of a recognized political party, may at any time file a petition endorsed by the General Secretary, or if there is no General Secretary, the Secretary, of the district unit [or the Head of the district functionary in whatever designation he may be called] [Inserted by s. 2(1) of the West Bengal Municipal (Amendment) Act, 2003 (West Bengal Act 13 of 2003), w.e.f. 1.10.2003.] of such recognized political party to the competent authority, stating that-(a)one or more Councilors who are the members of such recognized political party have-(i)voluntarily given up his or their membership of such recognized political party, or(iA)[ joined another recognized political party, on] [Clause (iA) inserted by West Bengal Act 22 of 2000, w.e.f. 1.9.2000.](ii)have exercised the voting right contrary to the manner of voting of the majority of the Councilors set up by such recognized political party in the Municipality, or(b)the Councilor referred to in sub-section (4) has voluntarily given up his membership of the recognized political party that set him up, or(c)the Councilor referred to in sub-section (5) has joined a recognized political party on the expiry of six months from the date of election, and that such Councilor or Councilors should be declared to be disqualified under sub-section (1) and should be removed from the Board of Councilors.
