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33. Vacation of seats. (1) If a councillor 5*** (a) becomes subject to any of the disqualifications mentioned in 6[section 9 or sub-section (2) of section 32A or], 1. Omitted by Act 67 of 1993, s. 26 (w.e.f. 1-10-1993). 2. Subs. by Act 55 of 1974, s. 7, for "relating to elections" (w.e.f. 10-1-1975). 3. Subs. by Act 67 of 1993, s. 27, for section 32 (w.e.f. 1-10-1993). 4. Ins. by s. 28, ibid. (w.e.f. 1-10-1993). 5. The words "or an alderman" omitted by s. 29, ibid. (w.e.f. 1-10-1993). 6. Subs. by s. 29, ibid., 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 1*** is, without permission of the Corporation, absent from all the meetings thereof, the Corporation may declare his seat vacant. 2[(3) If any question arises as to whether a councillor 1*** 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.] 3[(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.]    |
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