Section 43(10) in Rajasthan Municipalities Act, 2009
(10)Every Chairperson and every Vice-Chairperson shall be removable from his office as such Chairperson and Vice-Chairperson on any of the grounds specified in clause (d) of sub-Section (1) of Section 39, and the provisions of sub-Sections (2) to (6) of that Section shall apply.
