LexSection 8 — Vacation of seat.
The New Delhi Municipal Council Act, 1994
(1) If a member resigns his seat by writing under his hand addressed to the Chairperson and delivered to him, his seat shall thereupon become vacant. (2) If during three successive months, a member is without permission of the Council, absent from all the meetings thereof, the Council may recommend to the Central Government that the seat of such member may be declared vacant.Open in Lexace · Ask the AI about this section