Section 37A in The Gujarat Municipalities Act, 1963
37A. [ Resignation not to affect subsequent disqualification of a councillor. [Section 37A was inserted, by Gujarat 3 of 1968, section 4.]
- Notwithstanding that a councillor has resigned his office under section 35, if it appears to the State Government that the councillor during the period he held office as a councillor has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct, the State Government may disqualify him from becoming a councillor or a councillor or member of any other local authority for a period of five years from the date of its order:Provided that no action against the councillor so resigned shall be taken under this section after the expiry of one year from the date of his resignation and without giving him a reasonable opportunity of being heard.] [Sub-section (1) was substituted by Gujarat 3 of 2000, section 2 w.r.e.f. 03-12-2000.]
