Section 61A(9) in Kolkata Municipal Corporation Act, 1980
(9)On receipt of the petition referred to in sub-section (7), the competent authority shall, as soon. as possible within six weeks from the date of the receipts of such petition, proceed to make an enquiry to satisfy himself, among others, as to(a)the common decision in regard to the manner of voting to be exercised by the majority of the Councillors set up by the recognised political party, and(b)whether the Councillor or Councillors, against whom such petition is filed, exercised the voting right in a meeting of the Corporation contrary to such manner of voting.
