Section 22A in The City of Nagpur Corporation Act, 1948
22A. [ Councillor to vacate all offices if he ceases to be Councillor. [Section 22A was inserted by Maharashtra 12 of 1998, Section 10.]
- A person who ceases to be a Councillor shall ipso facto vacate any offices held by him on any committee of the Corporation by virtue of his being a Councillor.]
