Section 11(5B) in Kolkata Municipal Corporation Act, 1980
(5B)The Chairman may be removed from office by a resolution carried by a majority of the total number of elected members of the Borough Committee holding office for the time being, present and voting by them, at a special meeting to be called for this purpose in the manner as may be determined by the Corporation by regulations upon a requisition made in writing by not less than one-third of the total number of the elected members of the Borough Committee, and the procedure for the conduct of business in the special meeting shall be such as may be determined by the Corporation by regulations: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, present and voting by them, 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.] [Inserted by Notification Act No. 22 of 2013, dated 10.1.2014 (w.e.f. 22.12.1983).]
