Section 48(2)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 2] [Section 48(2)] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(2)(b) in The U.P. Municipalities Act, 1916

(b)die President has -

(i)incurred any of the disqualifications mentioned in Sections 12-D and 43-AA; or

(ii)within the meaning of Section 82 knowingly acquired or continued to have, directly or indirectly or by a partner, any share or interest, whether pecuniary or of any other nature, in any contract or employment with by or on behalf of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]; or

(iii)knowingly acted as a President or as a member in a matter other than a matter referred to in clauses (a) to (g) of subsection (2) of Section 32, in which he has, directly or indirectly or by a partner, any share or interest whether pecuniary or of any other nature, or in which he was professionally interested on behalf of a client, principal or other person; or

(iv)being a legal practitioner acted or appeared in any suit or other proceeding on behalf of any person against the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or against the State Government in respect of nazul land entrusted to the management of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or against the State Government in respect of nazul land entrusted to the management of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or acted or appeared for or on behalf of any person against whom a criminal proceeding has been instituted by or on behalf of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]; or

(v)abandoned his ordinary place of residence in the municipal area concerned; or

(vi)been guilty of misconduct in the discharge of his duties; or

(vii)[ during the current or the last preceding term of the] [Substituted by of U.P. Act No. 41 of 1976.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.], acting as President or [* * *] [Omitted by U.P. Act No. 49 of 2007.], or as Chairman of a Committee, or as member or in any other capacity whatsoever, whether before or after the commencement of the Uttar Pradesh Urban Local Self-Government Laws (Amendment) Act, 1976, so flagrantly abused his position, or so wilfully contravened any of the provisions of this Act or any rule, regulation or bye-law, or caused such loss of damage to fund or property of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] as to render him unfit to continue to be President; or

(viii)been guilty of any other misconduct whether committed before or after the commencement of the Uttar Pradesh Urban Local Self-Government Laws (Amendment) Act, 1976 whether as President or as [* * *] [Omitted by U.P. Act No. 49 of 2007.], exercising the powers of President, or as [* * *] [Omitted by U.P. Act No. 49 of 2007.], or as member; or

(ix)[ caused loss or damage to any property of the municipality; or [Inserted by U.P. Act No. 22 of 2001, Section 3(a) (w.e.f. 5.10.2001).]

(x)misappropriated or misused of Municipal found; or

(xi)acted against the interest of the municipality; or

(xii)contravened the provisions of this Act or the rules made thereunder; or

(xiii)created an obstacle in a meeting of the municipality in such manner that it becomes impossible for the municipality to conduct its business in the meeting or instigated someone to do so; or

(xiv)wilfully contravened any order or direction of the State Government given under this Act; or

(xv)misbehaved without any lawful justification with the officers or employees of the municipality; or

(xvi)disposed of any property belonging to the municipality at a price less than its market value; or

(xvii)encroached, or assisted or instigated any other person to encroach upon the land, building or any other immovable property of the municipality;]

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State of Uttar Pradesh - Subsection

Section 48(2)(b) in The U.P. Municipalities Act, 1916