Section 100 in Kolkata Municipal Corporation Act, 1980
100. Maintenance of order at a meeting of the Corporation and withdrawal and suspension of Councillor
[ xxx ] [Words, "and Alderman" omitted by section 4(8)(a) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.].(1) The Presiding Officer of a meeting of the Corporation shall preserve order threat and shall have all the powers necessary for the purpose of preserving such order.(2)The Presiding Officer of a meeting may direct any Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] whose conduct is in his opinion grossly disorderly. to withdraw immediately from the meeting, and every Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] so directed shall do so forthwith and shall absent himself during the remainder of the meeting.(3)If any Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] is ordered to withdraw a second time, the Presiding Officer may warn such Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c), ibid, w.e.f. 1.6.1994.] of the action that may be taken under this sub-section and may suspend such Councillor [ xxx ] [Words "or Alderman" omitted by section 4(8)(c) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] from attending the meetings of the Corporation for any period not exceeding sixty days and the Councillor [ * * * ] [Words "or the Alderman" omitted by section 4(8)(c)(ii), ibid, w.e.f. 1.6.1994.] so suspended shall absent himself accordingly :Provided that the Chairman may at any time decide that such suspension be terminated :Provided further that a Councillor [ * * * ] [Words "or Alderman" omitted by section 4(8)(c) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] shall not, so long as he is debarred from attending any meeting of the Corporation, attend any meeting of any committee of the Corporation.(4)In the case of grave disorder arising in a meeting, the presiding officer may, if he thinks necessary so to do, adjourn the meeting to a date specified by him.
