Section 56(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Every President or Vice-President who absents himself from the municipal area -(a)for a period exceeding three months at a time unless leave so to absent himself has been granted by the Council, or(b)for an aggregate period exceeding six months during a year whether or not leave for such absence has been granted by the Council,(c)shall cease to be President or Vice-President, as the case may be.
