Section 4 in Gujarat Municipalities (Amendment) Act, 1968
4. Insertion of now section 37A in Guj. XXXIV of 1964.- After section 37 of the principal Act, the following new section shall be inserted, namely:-
"37A. Resignation not to affect subsequent disqualification of the councilor.- Notwithstanding that a councilor has resigned his office under section 35, if it appears to the State Government that the councilor during the period he held office as a councilor has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct, the State Government may disqualify him from becoming a councilor or a councilor or member of any other local authority for a period of five years from the date of its order:Provided that no action against the councilor so resigned shall be taken under this section after the expiry of one year from the date of his resignation and without giving him a reasonable opportunity of being heard.".
