Section 11 in The Bombay Provincial Municipal Corporations Act, 1949
11. Disabilities from continuing as councillor. - A councillor shall cease to hold office as such if at any time during his term of office he,-
(a)becomes disqualified for being a councillor by reason of the provisions of section 10;(b)absents himself during three successive months from the meetings of the Corporation, except from temporary illness or other cause to be approved by the Corporation;(c)absents himself from [***] the meetings of the Corporation during six successive months from any cause whatever, whether approved by the Corporation or not; or(d)acts as a councillor or as a member of any committee of the Corporation by voting on, or taking part in the discussion of, or asking any question concerning, any matter in which he has directly or indirectly by himself or his partner any such share or interest as is described in clause (b) of subsection (2) of section 10 or in which he is professionally interested on behalf of a client, principal or other person.
