Section 42(9) in Karnataka Municipalities Act, 1964
(9)Every president and every vice-president of a municipal council shall forthwith be deemed to have vacated his office if a resolution expressing want of confidence in him is passed by a [majority of the total number of councillors having voting right and by a majority of not less than two-thirds of the councillors having voting right present and voting] [Substituted by Act 31 of 2003 w.e.f. 20-8-2003.] at a special general meeting convened for the purpose:Provided that no such resolution shall be moved unless notice of the resolution is signed by not less than one-third of the [total number of councillors having voting right] [Substituted by Act 31 of 2003 w.e.f. 20-8-2003.] and at least ten days' notice has been given of the intention to move the resolution:Provided further that where a resolution expressing want of confidence in any president or vice-president has been considered and negatived by a municipal council, a similar resolution in respect of the same president or vice-president shall not be given notice of or moved within one year from the date of the decision of the municipal council.
