Section 86(5) in The U.P. Municipalities Act, 1916
(5)[ The President shall report to the District Magistrate the name of any member who has, without obtaining sanction from the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.], absented himself from the meetings of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for more than three consecutive months or three consecutive meetings, whichever is the longer period.
