Section 100(3) in The Calcutta Municipal Corporation Act, 1980
(3)If any Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] is ordered to withdraw a second time, the Presiding Officer may warn such Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] of the action that may be taken under this sub-section and may suspend such Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] from attending the meetings of the Corporation for any period not exceeding sixty days and the Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] so suspended shall absent himself accordingly:Provided that the Chairman may at any time decide that such suspension be terminated :Provided further that a Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] shall not, so long as he is debarred from attending any meeting of the Corporation, attend any meeting of any committee of the Corporation.
