(12)Any Councilor declared disqualified under sub-section (1) or the leader of the recognized political party referred to in sub-section (7), if aggrieved by the decision of the competent authority, may, within thirty days from the date of the order, appeal to such authority as the State Government may appoint in this behalf and thereupon, the authority so appointed may stay the operation of the order till the disposal of the appeal and may, after giving notice of the appeal to the competent authority, and after giving the appellant and the opposite parties an opportunity of being heard, set aside or confirm the order or .declare any Councilor or Councilors to be disqualified under, and in accordance with the provisions of, sub-section (1) [within a period of eight weeks from the date of receipt of the appeal under this sub-section] [Inserted by s. 2(2) o the West Bengal Municipal (Amendment) Act, 2003 (West Bengal Act 13 of 2003), w.e.f. 1.10.2003.] and, upon such declaration, the Councilor or Councilors shall stand removed from the Board of Councilors.
