Section 61A(7) in The Calcutta Municipal Corporation Act, 1980
(7)The Leader referred to in sub-section (3), who is a member of a recognised political party, may at any time file a petition endorsed by the General Secretary, or, if there is no General Secretary, the Secretary, of the district unit of such recognised political party to the competent authority, stating that -(a)one or more Councillors who are the members of such recognised political party have-(i)voluntarily given up his or their membership of such recognised political party, or(ii)have exercised the voting right contrary to the manner of voting of the majority of the Councillors set up by such recognised political party in the Corporation, or(b)the Councillor referred to in sub-section (4) has voluntarily given up his membership of the recognised political party that set him up, or(c)the Councillor referred to in sub-section (5) has joined a recognised political party on the expiry of six months from the date of election, and that such Councillor or Councillors should be declared to be disqualified under sub-section (1) and should be removed from the Corporation.
