Section 100 in The Calcutta Municipal Corporation Act, 1980
100. Maintenance of order at a meeting of the Corporation and withdrawal and suspension of Councillors [* * * *] [Words omitted by W.B. Act 36 of 1994.] -
(1)The Presiding Officer of a meeting of the Corporation shall preserve order thereat and shall have all the powers necessary for the purpose of preserving such order.(2)The Presiding Officer of a meeting may direct any Councillor [* * * *,] [Words omitted by W.B. Act 36 of 1994.] whose conduct is in his opinion grossly disorderly, to withdraw immediately from the meeting, and every Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.]so directed shall do so forthwith and shall absent himself during the remainder of the meeting.(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.(4)In the case of grave disorder arising in a meeting, the Presiding Officer may, if he thinks necessary so to do, adjourn the meeting to_ a date specified by him.
