Section 37 in The Gujarat Municipalities Act, 1963
37. Removal from office.
(1)The State Government may remove from office-(a)any councillor of a municipality, [on its own motion or on receipt of] [These words were substituted for the words 'on receipt of' by Gujarat 3 of 1968, Section 3.] a recommendation of the municipality in that behalf supported by a majority of the total number of the then councillors of the municipality, or(b)any president or vice-president of a municipality.If, after giving the councillor, president or as the case may be vice-president an opportunity of being heard and giving due notice in that behalf to the municipality and after making such inquiry as it deems necessary, the State Government is of the opinion that the councillor, president or as the case may be, vice-president has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties under this Act.(2)A president or vice-president removed under sub-section (1) shall not be eligible for re-election as a president or vice-president during the remainder of the term of the municipality.
