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The Delhi Municipal Corporation Act, 1957 67. Vacation of seats by members of committees.- 6[(1) A member of the Standing Committee or a Wards Committee, if he ceases to be a councillor or ceases to represent any of the categories mentioned in sub-clause (ii) of clause (b) of sub-section (3) of section 3 shall cease to be a member of that Committee and his seat shall thereupon become vacant.] (2) If a member of the Standing Committee, 7***, absents himself during three successive months from the meetings of the committee except on account of illness or any other cause approved by the committee, or absents himself during six successive months from the meetings of the committee on account of any cause whatsoever, whether approved by the committee or not, he shall cease to be a member of the committee and his seat shall thereupon become vacant. 6. Subs. by s. 47, ibid., for sub-section (1) (w.e.f. 1-10-1993). 7. The words "the Delhi Electric Supply Committee or the Delhi Water Supply and Sewage Disposal Committee" omitted by s. 47, ibid. (w.e.f. 1-10-1993).    |
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