(1)A Mayor may be removed from his office by the Municipal Corporation by adopting a motion expressing want of confidence in the Mayor in accordance with the procedure laid down in this section.(2)Written notice of the intention to move a motion of no-confidence in the Mayor signed by not less than one-half of the total number of Councillors serving at that time excluding the nominated Councillors, alongwith a copy of the motion shall be delivered by any of the two Councillors signing the notice, to the Divisional Commissioner.(3)On receiving the notice referred to in sub-section (2), the Divisional Commissioner shall convene a meeting of the Municipal Corporation for the consideration of the motion, which shall be held at the office of the Municipal Corporation, on the date and time appointed by the Divisional Commissioner for the purpose, which shall not be later than fourteen days from the date on which the said notice was delivered to him.(4)The Divisional Commissioner shall send, not less than seven clear days before the date of the meeting, a notice of such meeting and of the date and the time appointed therefor to every Councillor excepting the nominated Councillors at his place of residence and shall at the same time cause such notice to be published in such manner as the Divisional Commissioner may deem fit and, thereupon, every member shall be deemed to have received the notice.(5)The meeting convened for the aforesaid purpose shall be presided over by the Divisional Commissioner.(6)The motion shall be deemed to have been carried only when it has been passed by a majority of the total number of councillors, excluding the nominated councillors, and by a majority of not less than two-thirds of the councillors, excluding the nominated councillors, present and voting.(7)When a motion is carried under sub-section (6), the Mayor shall be deemed to have vacated his office.(8)When a motion of no-confidence has been carried by the Municipal Corporation, the Divisional Commissioner shall send a report to the Government.(9)No other business shall be transacted in the meeting convened for considering the no-confidence motion.(10)A Mayor removed under this section, shall be eligible for re- election.
