Section 18IA in The Mumbai Municipal Corporation Act, 1888
18IA. [ Liability of Councillor to removal from office. [This section was inserted by Maharashtra 3 of 2008, Section 3 (w.e.f. 4.1.2008).]
(1)The State Government may, on its own motion or on the recommendation of the Corporation, remove any Councillor from office, if such Councillor has been guilty of any misconduct in the discharge of his duties or of any disgraceful conduct, during his current term of office or immediately preceding term of office as a Councillor.(2)No resolution recommending the removal of any Councillor for the purpose of sub-section (1) shall be passed by the Corporation and no order of removal shall be made by the State Government, unless the Councillor to whom it relates has been given a reasonable opportunity of showing cause why such recommendation or order, as the case may be, should be made:Provided that, no order of removal of councillor shall be made by the State Government on its own motion, unless the Corporation is given one month's time for taking necessary action in the matter.(3)In every case in which the State Government makes an order under sub-section (1), the Councillor shall be disqualified for being a Councillor, or from becoming a Councillor, or a Councillor or a member of any other local authority, for a period of five years from the date of such order, unless the State Government relieves him of the disqualification by an order which it is hereby empowered to make.] [The existing Explanation was renumbered as Explanation I and Explanation II was added by Maharashtra 51 of 1975, Section 2.]Municipal Election Roll
