Section 25(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)Having been elected as [* * *] [Omitted by U.P. Act 12 of 1977.] a Corporator a person shall be disqualified for continuing as [ * * *] [Omitted by U.P. Act 12 of 1977.] a Corporator if he -(i)is retained or employed in any professional capacity either personally or in the name of a firm in which he is a partner or with which he is engaged in a professional capacity in connection with any cause or proceeding in which the Corporation or the Municipal Commissioner is interested or concerned, or(ii)absents himself for six consecutive months from the meetings of the Corporation, except on account of illness or any other cause accepted by the Corporation, or(iii)[ has created an obstacle in a meeting of the Corporation in such manner that it becomes impossible for the Corporation to conduct its business in the meeting or instigated someone to do so; or [Inserted by U.P. Act 16 of 2004, S.5 (w.r.e.f. 21-11-2002).](iv)has misbehaved with any officer or employee of the Corporation; or(v)has directly or indirectly caused any loss or damage to any property of the Corporation or abets any other person to cause such loss or damage; or(vi)is convicted for an offence which, in the opinion of the State Government involves moral turpitude.]
