Section 34(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Government may, by notification, remove any Councillor, if in its opinion-(a)he becomes subject to any of the disqualifications mentioned in section 8 ; or(b)he has flagrantly abused his position as a Councillor or has through negligence or misconduct been responsible for the loss or misapplication of any money or property of the Corporation;(c)he has become physically or mentally incapacitated for performing this duties as a Councillor; or(d)he absents himself during three successive months from the meetings of the Corporation; or(e)he acts in contravention of the provisions of section 61.Provided that before making an order under this section, reasonable opportunity shall be given to the Councillor to be heard and to show cause against such an order.
