(1)The Chairman shall cease to hold office as such if he ceases to be a Councilor of the municipal area.(2)The Chairman may, at any time, by giving a notice in writing to the Board of Councilors, resign his office, and the procedure for acceptance or otherwise of the resignation shall be such as may be prescribed.(3)The Chairman may be removed from office by a resolution carried by a majority of the total number of [elected members] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for ] of the Board of Councilors holding office for the time being 5 [, present and voting by them,] [Inserted by s. 9(ii) of the West Bengal Municipal (Amendment) Act, 2002 (West Bengal Act 16 of 2002), w.e.f. 15.12.2003.] at a special meeting to be called for this purpose in the manner prescribed upon a requisition made in writing by not less than one-third of the total number of [elected members] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for 'members'.] of the Board of Councilors, and the procedure for the conduct of business in the special meeting shall be such as may be prescribed :Provided that no such resolution shall be moved before the expiry of six months from the date of assumption of office by a Chairman, and if such resolution is not carried by a majority of the total number of [elected members] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for ]. no further resolution for such purpose shall be moved before the expiry of a period of six months from the date on which the former resolution was moved.(4)[ ***] [[Sub-section (4) omitted by the West Bengal Act 22 of 2000. w.e.f. 1.9.2000, which stood as follows :'(4) Notwithstanding anything contained in this section, the Chairman, whose office becomes vacant under any of the provisions of this section, shall continue to hold office as Chairman until his successor elected under the provisions of this Chapter enters upon his office.]]
