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State of West Bengal - Section
Section 429A in West Bengal Municipal Act, 1993
429A. [***] [Omitted by section 11 of the West Bengal Act 8 of 2004]
[[Substituted by ibid, w.e.f. 5.9.1995 old section read as :'(2) The draft of regulations shall be published in the manner prescribed and shall not be proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Board of Councilors may appoint.'.]]| 429A. Power to remove the Chairman or the Vice-Chairman.- (1) Notwithstanding anything contained elsewhere in this Act, the State Government may, by an order in writing, remove, with effect from a date to be specified in the order, any Chairman or Vice-Chairman of any Municipality from his office if, in its opinion, he wilfully omits or refuses to carry out the provisions of this Act or of any rules or orders made thereunder or abuses the powers vested in him under this Act.(2) The State Government shall, before making any order under sub-section (1), give to the person concerned an opportunity of making a representation against the proposed order of removal. |