Section 43 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
43. Resignation not to affect subsequent disqualification of a Councillor.
- Notwithstanding that a Councillor has resigned his office under section 41 if he is subsequently found guilty under sub-section (1) of section 42, the State Government may disqualify him from becoming a Councillor or a Councillor or member of any other local authority for a period of five years from the date of its order:Provided that, no such action shall be taken against any person [* * *] [The words 'after the expiry of one year from the date of his resignation' were deleted by Maharashtra 11 of 1983, Section 4.] without giving him a reasonable opportunity of being heard.
