Section 41(4) in The U.P. Municipalities Act, 1916
(4)A member removed under any other provision of the preceding section shall not be so eligible until he is declared [for reasons to be specified] [Inserted by U.P. Act No. 7 of 1949.] to be no longer ineligible, and he may be so declared, by an order of the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.].
