Section 67 in The Delhi Municipal Corporation Act, 1957
67. Vacation of seats by members of committees.
- [(1) A member of the Standing Committee or a Wards Committee if he ceases to be a councillor or ceases to represent any of the categories mentioned in sub-clause (ii) of clause (b) of sub-section(3)of section 3 shall cease to be a member of that Committee and his seat shall thereupon become vacant.] [Substituted by 67 of 1993, section 47, for sub-section (1) (w.e.f. 1-10-1993).](2)If a member of the Standing Committee [*] [The words "the Delhi Transport Commitee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] [*] [Certain words omitted by Act 67 of 1993, section 47 (w.e.f. 1-10-1993).] absents himself during three successive months from the meetings of the committee except on account of illness or any other cause approved by the committee, or absents himself during six successive months from the meetings of the committee on account of any cause whatsoever, whether approved by the committee or not, he shall cease to be a member of the committee and his seat shall thereupon become vacant.
