95. Power of State Government to remove Mayor, Deputy Mayor, Chairperson and Vice-chairperson.
(1)If in the opinion of the State Government, the Mayor and Chairperson absents himself without sufficient cause for more than three consecutive meetings of the Council or willfully omits or refuses to perform their functions and duties under this Act, or is found to be guilty of misconduct in the discharge of their duties or becomes physically or mentally incapacitated for performing his duties or is absconder, being an accused in a criminal case for more than six months, the State Government may, after giving the Mayor and Chairperson a reasonable opportunity for explanation, by order, remove him from office.(2)The Mayor and Chairperson so removed shall not be eligible for re-election as Mayor and Chairperson during the remaining term of office.
