Section 679B(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Government may, by notification in the *Telangana Gazette, remove the Mayor or the Deputy Mayor who, in their opinion wilfully omits or refuses to carry out or disobeys the provisions of this Act or any rules, bye-laws, regulations or lawful orders issued thereunder or abuses his position or the powers vested in him.
