Section 48(1) in Gauhati Municipal Corporation Act, 1971
(1)If a Councillor -(a)Becomes disqualified for being a member by reason of the provisions of Section 47; or(b)Absents himself during three successive months from the meetings of the Corporation except from temporary illness or other cause to be approved by the Corporation; or(c)Absents himself from, or is unable to attend, the meetings of the Corporation during six successive meetings for any cause whatever, whether approved by the Corporation or not;he shall cause to hold office as such and the government, may, by notification in the Official Gazette, declare his seat to be vacant.
