Section 79(3) in The Delhi Municipal Corporation Act, 1957
(3)If any councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] is ordered to withdraw a second time within fifteen days, the Mayor or the person presiding may suspend such councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] from attending the meetings of the Corporation for any period not exceeding fifteen days and the councillor or alderman so suspended shall absent himself accordingly:Provided that the Mayor may at any time decide that such suspension be terminated:Provided further that such suspension shall not debar the suspended councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] from serving on any committee of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] of which he is a member.
