48. Removal of Senior Vice-President or Vice-President by Municipal Council.
(1)A Senior Vice-President or a Vice-President may be removed from his office by a resolution of the Municipal Council passed at a special meeting convened for the purpose, by a majority of the total number of members, excluding the nominated members, and by majority of not less than two-third of the members, excluding the nominated members, present and voting :Provided that no such resolution shall be moved unless at least fourteen days notice has been given in the prescribed manner of the intention to move the resolution.(2)The meeting convened for the aforesaid purpose, shall be presided over by the Deputy Commissioner, in the case of Class 'A' Municipal Council, and by the Deputy Commissioner or an officer not below the rank of an Extra Assistant Commissioner authorised by him, in the case of Class 'B' and Class 'C' Municipal Councils.(3)When a resolution is passed under sub-section (1), the Senior Vice- President or the Vice-President, as the case may be, shall be deemed to have vacated his office.(4)The Senior Vice-President or the Vice-President, as the case may be, removed under sub-section (1), shall be eligible for re-election.
