Section 48(4) in The U.P. Municipalities Act, 1916
(4)[ A President removed under sub-section (2-A) shall also cease to be a member of the] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and in case of removal on any of the grounds mentioned in clause (a) or sub-clause (vi), (vii) or (viii) of clause (b) of subsection (2) shall not be eligible for re-election as President or member for a period of five years from the date of his removal.[Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.] Amendment[In Section 48 of the principal Act, in sub-section (2), in clause (b) after sub-clause (viii), the following sub-clauses shall be inserted namely :(ix)caused loss or damage to any property of the Municipality; or(x)misappropriated or misused the Municipal fund; 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 for 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.][In sub-section (2-A) the proviso shall be omitted.] [Omitted by Uttaranchal Act No. 11 of 2005.]
