Section 19(1) in The M.P. Municipal Corporation Act, 1956
(1)The [Divisional Commissioner] [Substituted by M.P. Act No. 18 of 1997.] may, at any time, remove any [elected] [Substituted by M.P. Act No. 13 of 1961.] [....] [Omitted by M.P. Act No. 18 of 1997.] councillor :-(a)if his continuance as a councillor is not, in the opinion of the [Divisional Commissioner] [Substituted by M.P. Act No. 18 of 1997.], desirable in the interests of the public or the Corporation; or[(a-1) if it is found that he does not belong to the reserved category for which the seat was reserved, or] [Inserted by M.P. Act No. 29 of 2003.](b)if the Corporation has, by a resolution supported by at least two-third of the total number of councillors; recommend that a councillor is not fit to continue as a councillor on account of misconduct in the discharge of his duties or disgraceful conduct and should therefore be removed.
