Section 40(3) in The U.P. Municipalities Act, 1916
(3)[ The State Government may remove from the] [Substituted by U.P. Act No. 41 of 1976.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] a member who, in his opinion, while being a member during the current or the last preceding terms of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], acting as President or a [* * *] [Omitted by U.P. Act No. 49 of 2007.], or a [* * *] [Omitted by U.P. Act No. 49 of 2007.], or Chairman of a Committee or member, or in any other capacity whatsoever, has, 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 or damage to the fund or property of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], as to render him unfit to continue as a member.
