Section 51(5) in Andhra Pradesh Municipalities Act, 1965
(5)(a)The Chairperson may, if he deems it necessary, name a member who disregards the authority of the chair or abuses the rules, bye-laws or regulations of the council by persistently and wilfully obstructing the bussines thereof.(b)If a member is so named by the Chairperson, the Chairperson shall at a meeting of the council forthwith put the question that the member (naming him) be suspended from functioning in the council as such for a period not exceeding three consecutive months reckoned from the date of that meeting. Provided that the council may, at any time resolve that such suspension be terminated.(c)A member suspended under this sub-section shall forthwith withdraw from the precincts of the council.
