Section 55(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)The [nominated] [This word was substituted for the word 'Co-opted' by Maharashtra 41 of 1994, Section 141(d).] Councillors present at any meeting mentioned in sub-section (4) shall have no right to vote on any resolution relating to the removal of the President.
