Section 54(3) in The Delhi Municipal Corporation Act, 1957
(3)The Central Government—(a)shall remove the Commissioner from office if at a special meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] called for the purpose a resolution for such removal has been passed by a majority of not less than three fifths of the total number of members;(b)may remove the Commissioner from office at any time if it appears to that Government that he is incapable of performing the duties of his office or has been guilty of neglect or misconduct in the discharge of such duties which renders his removal expedient.
