Section 23A(1) in The M.P. Municipal Corporation Act, 1956
(1)A motion of no confidence may be moved against the Speaker by any elected Councillor at a meeting specially convened for the purpose under sub-section (2) and if the motion, is carried by a majority of two thirds of the elected Councillors present and voting in the meeting and if such majority is more than half of the total number of elected Councillors constituting the Corporation, the office of the Speaker, shall be deemed to have fallen vacant forthwith :Provided that no such resolution shall lie against the Speaker within a period of-(i)two years from the date on which the Speaker enters upon his office;(ii)one year from the date on which the previous motion, of no-confidence was rejected.
