(1)A President may be removed from his office by the Municipal Council by adopting a motion expressing want of confidence in the President in accordance with the procedure laid down in this section.(2)Written notice of the intention to move a motion of no-confidence in the President, signed by not less than one half of the total number of members serving at the relevant time excluding the nominated members, alongwith a copy of the motion, shall be delivered by any two of the members, signing the notice to the Deputy Commissioner.(3)On receiving the notice referred to in sub-section (2), the Deputy Commissioner shall convene a meeting of the Municipal Council for the consideration of the motion, which shall be held at the office of the Municipal Council on the date and the time appointed by the Deputy Commissioner for the purpose, which shall not be later than fourteen days from the date on which the said notice was delivered to him.(4)The Deputy Commissioner shall send, not less than seven clear days before the date of the meeting, a notice of such meeting and of the date and the time appointed therefor to every member, excepting the nominated members, at his place of residence, and shall at the same time cause such notice to be published in such manner, as the Deputy Commissioner may deem fit, and thereupon every member shall be deemed to have received the notice.(5)The meeting convened for the aforesaid purpose shall be presided over by the Deputy Commissioner in the case of Class 'A' Municipal Council, and by the Deputy Commissioner or an officer not below the rank of Extra Assistant Commissioner, authorised by him in the case of Class 'B' and Class 'C' Municipal Councils.(6)The motion shall be deemed to have been carried only, when it has been passed 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.(7)When a motion is carried under sub-section (6), the President shall be deemed to have vacated his office.(8)When a motion has been carried by the Municipal Council, the Deputy Commissioner shall send a report to the Government.(9)No other business shall be transacted in the meeting convened for considering the no-confidence motion.(10)A President removed under this section shall be eligible for re- election.
