Section 33 in The Delhi Municipal Corporation Act, 1957
33. Vacation of seat.
(1)If a Councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 29 (w.e.f. 1-10-1993)](a)becomes subject to any of the disqualifications mentioned in [section 9 or sub-section (2) of section 32A or,] [Substituted by Act 67 of 1993, section 29, for section 9, or (w.e.f. 1-10-1993)](b)resigns his seat by writing under his hand addressed to the Mayor and delivered to the Commissioner, his seat shall thereupon become vacant.(2)If during three successive months, a councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 29 (w.e.f. 1-10-1993)] is, without permission of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f. 13-1-2012)], absent from all the meetings thereof, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may declare his seat vacant.(3)[ If any question arises as to whether a councillor has become subject to any of the disqualifications mentioned in section 9 or sub-section (2) of section 32A, the question shall be referred for the decision of the Administrator and his decision shall be final.] [Substituted by Act 67 of 1993, section 29, for sub-section (3) (w.e.f. 1-10-1993)](4)[ Before giving any decision on any such question, the Administrator shall obtain the opinion of the Election Commission and shall act according to such opinion.] [Inserted by Act 67 of 1993, section 29 (w.e.f. 1-10-1993)]
