Section 19(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Divisional Commissioner may, at any time, remove any elected .... councillor :-(a)if his continuance as a councillor is not, in the opinion of the Divisional Commissioner, desirable in the interests of the public or the Corporation; or[(a-1) if it is found that he does not belong to the reserved category for which the seat was reserve, or;] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.](b)if the Corporation has, by a resolution supported by at least two-third of the total number of councillors; recommend that a councillor is not fit to continue as a councillor on account of misconduct in the discharge of his duties or disgraceful conduct and should therefore be removed.
