Section 34(1) in Haryana Municipal Corporation Act, 1994
(1)The Government may, by notification remove Mayor or member, 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 Mayor or member or has through negligence or misconduct been responsible for the loss or misapplication of any money or property of the Corporation ; or(c)he has become physically or mentally incapacitated for performing his duties as a Mayor or member ; 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 60; or(f)he has, since his election or nomination, become subject to any disqualification which, if it had existed at the time of his election or nomination, would have rendered him ineligible under any law for the time being in force regulating the qualifications of candidate for election or nomination:Provided that before making an order under this section, reasonable opportunity of being heard and to show cause against such an order shall be given to the Mayor or member, as the case may be.
