Section 149(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If any councillor during the term for which he has been elected,-(a)becomes subject to any disqualification specified in sub-section (1),or(b)votes or takes part as a councillor in the discussions of any matter,-(i)in which he has conflict of interest; or(ii)in which he is engaged at the time in any proceeding againstthe Corporation; or(c)absents himself from the meetings of the Corporation during threeconsecutive months except with the leave of the Corporation:Provided that, no such leave shall be granted in case of absence from themeetings of the Corporation during a period exceeding six consecutive months:Provided further that, when an application is made by a councillor to theCorporation for leave to absent himself and the corporation fails to inform theapplicant of its decision on the application within a period of seven days from thedate of the application, the leave applied for shall be deemed to have been grantedby the Corporation. The Chief Commissioner may, either suomotu or on a reportmade to him, after such enquiry as he deems fit, by order, decide, whether theseat of the person concerned has become vacant or not. As far as may be, suchorder shall be made within seven days from the date of receipt of the report orwhere action is taken suomotu, within thirty days from the initiation thereof.
