47. [ Recalling of President. [Substituted by M.P. Act No. 11 of 1999.]
(1)Every President of a Council shall forthwith he deemed to have vacated his office if he is recalled through a secret ballot by a majority of more than half of the total number of voters of the municipal area casting the vote in accordance with the procedure as may be prescribed :Provided that no such process of recall shall be initiated unless a proposal is signed by not less than three fourth of the total number of (he elected Councillors and presented to the Collector :Provided further that no such process shall be initiated :-(i)within a period a two years from the date on which such President is elected and enters his office;(ii)if half of the period of tenure of the President elected in a by-election has not expired :Provided also that process for recall of the President shall be initiated once in his whole term.(2)The Collector, after satisfying himself and verifying that the three fourth of the Councillors specified in sub-section (1) have signed the proposal of recall, shall send the proposal to the State Government and the State Government shall make a reference to the State Election Commission.(3)On receipt of the reference, the State Election Commission shall arrange for voting on the proposal of recall in such manner as may be prescribed.]
