Section 679D in Greater Hyderabad Municipal Corporation Act, 1955
679D. Government's power to remove Mayor or Deputy Mayor.
(1)If, in the opinion of the Government, the Corporation is not competent to perform or persistently makes default in performing the duties imposed on it by or under this Act or any other law for the time being in force or exceeds or abuses its position or powers or a situation exists in which the municipal administration cannot be carried on in accordance with the provisions of this Act or the financial stability or credit of the Corporation is threatened, the Government may, by notification in the *Telangana Gazette, direct that the Corporation be dissolved with effect from a specified date and reconstituted either immediately or with effect from another specified date not later than [six months] [Substituted by Act No.17 of 1994.] from the date of dissolution; and the notification shall be laid before the Legislative Assembly of the State.(2)[ ***] [Omitted by Act No.17 of 1994.](3)For purposes of reconstitution of a dissolved Corporation under this section, the vacancies in the office of all the elected councillors shall be deemed to be [casual vacancies] [Substituted by Act No.17 of 1994.].(4)Before publishing a notification under sub-section (1), the Government shall communicate to the Corporation the grounds on which they propose to do so fix a reasonable period for the Corporation to show cause against the proposal and consider its explanation or objections, if any [and the Mayor of the Corporation shall also be given a reasonable opportunity of being heard.] [Added by Act No.17 of 1994.][***] ['Proviso' omitted by Act No.17 of 1994.](5)On the date fixed for the dissolution of the Corporation under sub-section (1), all its [Member] [['Throughout the ActFor Substituted
