Section 100(2) in The Calcutta Municipal Corporation Act, 1980
(2)The Presiding Officer of a meeting may direct any Councillor [* * * *,] [Words omitted by W.B. Act 36 of 1994.] whose conduct is in his opinion grossly disorderly, to withdraw immediately from the meeting, and every Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.]so directed shall do so forthwith and shall absent himself during the remainder of the meeting.
