Section 19(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The Divisional Commissioner may, while ordering the removal under sub-section (3) of Section 23 or this section, also order that such councillor, shall not be eligible to become a councillor of a Corporation for a period which shall be specified in the order and which shall not exceed five years :Provided that no resolution recommending the removal of any councillor shall be passed by the Corporation nor any such order of removal shall be passed by the Divisional Commissioner unless such councillor has been given a reasonably opportunity of showing cause why a recommendation should not be made for his removal or why he should not be removed from his office.
