Section 91A(6) in Greater Hyderabad Municipal Corporation Act, 1955
(6)If the motion is carried with the support of two thirds majority of the total number of the members including the Ex-officio members as on the date of the meeting, the Government shall by notification remove the Mayor or the Deputy Mayor as the case may be from office and the resultant vacancy shall be filled in the same manner as a casual vacancy.Explanation-I. - For the removal of doubts, it is hereby declared that for the purpose of this section, the expression 'total number of members' means, all the members who are entitled to vote in the election to the office concerned including the ex-officio members.Explanation-II. - For the purposes of the section, in the determination of two-thirds of the total number of members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.]
