Section 100(3) in Kolkata Municipal Corporation Act, 1980
(3)If any Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] is ordered to withdraw a second time, the Presiding Officer may warn such Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] of the action that may be taken under this sub-section and may suspend such Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] from attending the meetings of the Corporation for any period not exceeding sixty days and the Councillor [ * * * ] [Words "or the Alderman" omitted by section 4(8)(c)(ii), ibid, w.e.f. 1.6.1994.] 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 "or Alderman" omitted by section 4(8)(c) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] shall not, so long as he is debarred from attending any meeting of the Corporation, attend any meeting of any committee of the Corporation.
