(1)A Senior Deputy Mayor or a Deputy Mayor may be removed from his office by a resolution of the Municipal Corporation, passed at a special meeting convened for the purpose, by a majority of the total number of councillors excluding the nominated councillors, and by majority of not less than two- third of the councillors, excluding the nominated councillors, present and voting :Provided that no such resolution shall be moved unless at least fourteen days notice has been given in the prescribed manner of the intention to move the resolution.
