Section 25(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)Notwithstanding anything contained in this Act or the rules made thereunder, the President or the Vice-President of the municipality shall not preside over a meeting in which a motion of no-confidence is to be discussed against him. Such meeting shall be presided over by such person, and convened in such manner, as may be prescribed and the person against whom a motion of no-confidence is moved, shall have a right to vote and to take part in the proceedings of such meeting.
