Section 16(2) in Karnataka Municipalities Act, 1964
(2)If any councillor during the term for which he has been elected or appointed,-(a)becomes subject to any disqualification specified in sub-section (1), or(b)votes or takes part as a councillor in the discussion of any matter,-(i)in which he has directly, or indirectly, by himself, or his partner, any such share or interest as is described in sub-clause (i), (ii),(iii)or (v) of clause (d) of the proviso to sub-section (1) whatever may be the value of such share or interest, or(ii)in which he is professionally interested on behalf of a principal or other person, or(iii)in which he is engaged at the time in any proceeding against the municipal council, or(c)absents himself from the meetings of the municipal council, during three consecutive months except with the leave of the municipal council:Provided that no such leave shall be granted in case of absence from the meetings of the municipal council during a period exceeding six consecutive months:Provided further that when an application is made by a councillor to the municipal council for leave to absent himself and the municipal council fails to inform the applicant of its decision on the application within a period of one month from the date of the application, the leave applied for shall be deemed to have been granted by the municipal council,the Deputy Commissioner either suo motu or on a report made to him and after such inquiry as he deems fit, shall declare the seat of the person concerned to have become vacant.
