Section 42(6) in Karnataka Municipalities Act, 1964
(6)Every president who, for a period exceeding two months and every vice-president who for a period exceeding one month, absents himself from the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.] in such manner as to be unable to perform his duties as such president or vice-president, shall cease to be president or vicepresident, unless leave so to absent himself has been granted by the municipal council. The question whether a vacancy has arisen under this sub-section shall be decided by the Deputy Commissioner.
