Section 55B in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
55B. [ Disqualification for continuing as Councillor or becoming Councillor on removal as President or Vice-President. [This section was inserted by Maharashtra 11 of 1996, Section 12.]
- Notwithstanding anything contained in section 55A, if a Councillor or a person is found to be guilty of misconduct in the discharge of his official duties or being guilty of any disgraceful conduct while holding or while he was holding the office of the President or Vice-President, as the case may be, the State Government may, -(a)disqualify such Councillor to continue as a Councillor for the remainder of his term of office as a Councillor and also for being elected as a Councillor, till the period of six years has elapsed from the order of such disqualification;(b)disqualify such person for being elected as a Councillor till the period of six years has elapsed from the order of such disqualification.]
