Section 38(1) in The Gujarat Municipalities Act, 1963
(1)If any councillor during the term for which he has been elected or nominated-(a)becomes subject to any disqualification specified in section 11, or(b)acts as a councillor in any matter-(i)in which he has directly or indirectly, by himself or his partner, any such share or interest as is described in clause (i), (ii), (iii), (v) or (vii) of sub-section (3) of section 11, whatever may be the value of such share or interest, or(ii)in which he is professionally interested on behalf of a principal or other person, or(c)is professionally interested or engaged in any case for or against the municipality; or(d)departs beyond the limits of the State with the declared or known intention of absenting himself continuously for a period exceeding six months.he shall subject to the provisions of sub-section (2) be disabled from continuing to be a councillor and his office shall become vacant.
