Section 19(2) in The M.P. Municipal Corporation Act, 1956
(2)The [Divisional Commissioner] [Substituted by M.P. Act No. 18 of 1997.] may, while ordering the removal under [sub-section (3) of Section 23] [Substituted by M.P. Act No. 20 of 1998.] or this section, also order that such councillor, shall not be eligible to become a councillor of a Corporation for a period which shall be specified in the order and which shall not exceed [five] [Substituted by M.P. Act No. 18 of 1997.] years :Provided that no resolution recommending the removal of any councillor shall be passed by the Corporation nor any such order of removal shall be passed by the [Divisional Commissioner] [Substituted by M.P. Act No. 18 of 1997.] unless such councillor has been given a reasonably opportunity of showing cause why a recommendation should not be made for his removal or why he should not be removed from his office.
