Section 42(10) in Karnataka Municipalities Act, 1964
(10)Every president and vice-president shall, [***] [Omitted by Act 83 of 1976 w.e.f. 8-12-1976.], be removable from his office as such president or vice-president by the Government for misconduct in the discharge of his duties or for neglect of or incapacity to perform his duties or if he is unable to pay [dues he owes to the Municipal Council or has suffered an order for commitment to civil prison for nonpayment of any decretal debt] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.], and a president and vice-president so removed who does not cease to be a councillor under sub-section (2) of section 41, shall not be eligible for re-election as president or vice-president during the remainder of his term of office of councillor specified in section 18.[Provided that no such order shall be made except after the president or the Vice-President has been given an opportunity for submitting explanations.] [Inserted by Act 83 of 1976 w.e.f. 8-12.1976.][Explanation. - ***] [Omitted by Act 83 of 1976 w.e.f. 8-12.1976.]
