(1)A Senior Vice-President or a Vice-President may be removed from his office by a resolution of the Municipal Council passed at a special meeting convened for the purpose, by a majority of the total number of members, excluding the nominated members, and by majority of not less than two-third of the members, excluding the nominated members, present and voting :Provided that no such resolution shall be moved unless at least fourteen days notice has been given in the prescribed manner of the intention to move the resolution.
