Section 19 in The City of Nagpur Corporation Act, 1948
19. Effect of subsequent disabilities.
- If any person having been elected [* * *] [The words 'selected or appointed' were deleted by Maharashtra 34 of 1965, Section 20.] a Councillor,-(a)subsequently becomes subject to any of the disqualifications specified in section 15 and such disqualification is not removable or being removable is not removed, or(b)absents himself during three consecutive months from the meetings of the Corporation, except from temporary illness or for any other cause which the Corporation may consider sufficient to justify such absence, or(c)is retained or employed in any professional capacity in connection with any matter to which the Corporation is a party, or(d)absents himself during six consecutive months from the meetings of the Corporation, or(e)fails to pay any arrears of any kind due by him to the Corporation within three months after a special notice in this behalf has been served upon him by [the Commissioner, or] [These words were substituted for the words 'the Commissioner' by Maharashtra 11 of 2002, Section 38(a).],(f)[ has constructed or constructs by himself, his spouse or his dependent, any illegal or unauthorised structure violating the provisions of this Act or the Maharashtra Regional and Town Planning Act, 1966 or the rules or by-laws framed under the said Acts; or has directly or indirectly been responsible for, or helped in his capacity as such Councillor in, carrying out such illegal or unauthorised construction or has by written communication or physically obstructed or tried to obstruct any Competent Authority from discharging its official duty in demolishing any illegal or unauthorised structure. Such disqualification shall be for the remainder of his term as a Councillor from the date of the declaration of such structure to be illegal or unauthorised by the concerned authority under the provisions of the said Acts, or as the case may be, from the date of commission of the act of interference or obstruction by the Councillor against the Competent Authority,] [Clause (f) was added by Maharashtra 11 of 2002, Section 38(b).]such person shall cease to be a Councillor and the State Government shall, by notification, declare his seat to be vacant.
