Section 55A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
55A. Removal of President and Vice-President by Government.
- Without prejudice to the provisions of section [55-1A] [This word, figures and letter was substituted for the word, figures and letter 'section 51A' by Maharashtra 17 of 2002, Section 4.] and 55, a President or a Vice-President may be removed from office by the State Government for misconduct in the discharge of his duties, or for neglect of, or incapacity to perform his duties or for being guilty of any disgraceful conduct, and the President or Vice-President so removed shall not be eligible for re-election or re-appointment as President or Vice-President, as the case may be, during the remainder of the term of office of the Councillors:Provided that, no such President or Vice-President shall be removed from office, unless he has been given a reasonable opportunity to furnish an explanation.]][Provided further that, the Government shall take a decision on the report submitted by the Collector under section 55-1, within a period of six months from the date of receipt of the report.] [Added by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
