Section 33 — Vacation of seats.

(1) If a councillor 1 ***-- (a) becomes subject to any of the disqualifications mentioned in 2 [section 9 or sub-section (2) of section 32A or], (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 3 *** is, without permission of 4 [ 5 [the Corporation]], absent from all the meetings thereof, the Corporation may declare his seat vacant. 6 [(3) If any question arises as to whether a councillor 3 *** 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.] 7 [(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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