(1)The Presiding Officer at a meeting of the Municipality shall preserve order thereat and shall have such power, as may be prescribed for the purpose of enforcing his decisions.(2)The Presiding Officer at a meeting may direct any member whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the meeting and the member, so directed to withdraw, shall do forthwith and shall absent himself during the remainder of the meeting, failing which such member shall be liable to be removed under section 28 on ground of misconduct.
