Section 33(2) in The Delhi Municipal Corporation Act, 1957
(2)If during three successive months, a councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 29 (w.e.f. 1-10-1993)] is, without permission of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f. 13-1-2012)], absent from all the meetings thereof, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may declare his seat vacant.
