Section 26(2) in Karnataka Municipal Corporations Act, 1976
(2)If any councillor during the term for which he has been elected,-(a)becomes subject to any disqualification specified in sub-section (1), or(b)votes or takes part as a councillor in the discussions of any matter,-(i)in which he has, directly, or indirectly, by himself or his partner, any such share or interest as is described in sub-clause (i), (ii), (iii) or (v) of clause (c) of the provisio to sub-section (1) whatever may be the value of such share or interest, or(ii)in which he is professionally interested on behalf of a principal or other person, or(iii)in which he is engaged at the time in any proceeding against the Corporation; or(c)absents himself from the meetings of the Corporation during three consecutive months except with the leave of the Corporation:Provided that no such leave shall be granted in case of absence from the meetings of the Corporation during a period exceeding six consecutive months:Provided further that when an application is made by a councillor to the Corporation for leave to absent himself and the corporation fails to inform the applicant of its decision on the application within a period of one month from the date of the application, the leave applied for shall be deemed to have been granted by the Corporation, the [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] may, either suo motu or on a report made to him, after such enquiry as he deems fit, by order, decide, whether the seat of the person concerned has become vacant or not. As far as may be, such order shall be made within thirty days from the date of receipt of the report or where action is taken suo motu, within thirty days from the initiation thereof.
