Section 79(2) in The Delhi Municipal Corporation Act, 1957
(2)The Mayor or the person presiding over a meeting may direct any councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993).] whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting and any councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] so directed to withdraw shall do so forthwith and shall absent himself during remainder of the meeting.
