Section 36 in The Punjab Municipal Corporation Act, 1976
36. Removal of and resignation by councillor
.-(1) The Government may by notification remove any councillor, other than an associate councillor, if in its opinion,-(a)he becomes subject to any of the disqualifications mentioned in section 13; or(b)he has flagrantly abused his position as a councillor or has through negligence or misconduct been responsible for the loss or misapplication of any money or property of the Corporation; or(c)he has become physically or mentally incapacitated for performing his duties as a member; or(d)he absents himself during three successive months from the meetings of the Corporation without permission of the Corporation; or(e)he absents himself from or is unable to attend the meetings of the Corporation during twelve successive months for any cause whatsoever whether approved by the Corporation or not; or(f)he acts in contravention of the provisions of section 63:Provided that before the Government notifies the removal of a councillor, the reasons for his proposed removal shall be communicated to him and he shall be given opportunity of tendering an explanation in writing:Provided further that it shall not be necessary to give such opportunity where the Government is satisfied that it is not reasonably practicable to do so.(2)If a councillor resigns his seat by writing under his hand addressed to the Mayor and delivered to the Commissioner, he shall cease to be a councillor and his office shall thereupon fall vacant.
