Section 62(3) in The Punjab Municipal Corporation Act, 1976
(3)If any councillor is ordered to withdraw a second time within fifteen days, the Mayor or the person presiding may suspend such councillor from attending the meetings of the Corporation for any period not exceeding fifteen days and the councillor so suspended shall absent himself accordingly;Provided that the Mayor may at any time terminate such suspension :Provided further that such suspension shall not debar the suspended councillor from serving on any committee of the Corporation of which he is a member.
