Section 41(1) in The M.P. Municipalities Act, 1961
(1)The Collector may, at any time remove an elected Councillor-(a)if his continuance as a Councillor, is not, in the opinion of the Collector, desirable in the interest of the Public or of the Council; or[(a-1) if it is found that he does not belong to the reserved category for which the seat was reserved; or](b)if the Council has, by a resolution supported by at least two-third of the total number of Councillors, recommended that the Councillor is not fit to continue as a Councillor on account of mis-conduct in the discharge of his duties or disgraceful conduct.
