(5). The Deputy Mayor, and the Vice-Chairperson may be removed from office by a resolution of no confidence motion carried by a majority of total number of councillors at a special meeting to be called for this purpose in the manner prescribed upon a requisition made in writing by not less than one third of the total number of elected councillors, and the procedure for carrying out no-confidence motion shall be such as may be prescribed:Provided that no-confidence motion shall not be brought within one year of taking charge of the office:Provided further that no-confidence motion shall not be brought within a period of two years of first noconfidence motion:Provided also that a no-confidence motion shall not be brought where the remaining term of office is less than six months.
