Section 26 in The Bihar and Orissa Local Self-Government Act, 1885
26. Resignation of Chairman or Vice
- Chairman. - (1) An appointed Chairman of a District Board or Local Board may resign in writing to the [State] [Substituted by ALO for 'Provincial'.] Government and on such resignation being accepted shall be deemed to have vacated office.(2)An elected Chairman of a District Board may resign in writing to the District Board.(3)An elected Chairman of a Local Board or Vice-Chairman of a District or Local Board may resign in writing to the Chairman of the District Board, who shall forthwith lay such notice of a resignation before the District Board.(4)On a resignation under sub-section (2) or (3) being accepted by the District Board, the Chairman or Vice-Chairman of the District Board, or Local Board, as the case may be, shall be deemed to have vacated office.
