(1)A member of a Municipality belonging to a political party shall be disqualified for continuing as a member of the municipality-(a)if he has voluntarily given up his membership of such political party ; or(b)if he votes or abstain from voting in the municipality contrary to any direction issued by the political party to which he belongs or by a person or authority authorized by that political party to issue such directin, without obtaining in either cases, prior written permission of such political party, person or authority and such voting or abstention has not been condoned by such political party, person or authority, within 30 days from the date of such voting or abstention.Explanation. - For the purpose of this section, a member of a Municipality shall be deemed to belong to a political party, if any, by which he was set up as a candidate for election as such member.
