27. Resignation of Chairman, Vice-Chairman or Commissioners.
- An appointed Chairman of a municipality may resign by notifying in writing his intention to do so to the Chief Commissioner, through the Deputy Commissioner and on such resignation being accepted shall be deemed to have vacated his office.(2)An elected Chairman may resign by laying notice in writing of his intention to do so before the Board at a meeting with intimation to the District Magistrate and the Deputy Commissioner.(3)A Vice-Chairman or a Commissioner may resign by notifying his intention to do so to the Chairman who shall forthwith lay such notice before the Board at a meeting.(4)On a resignation under sub-section (2) or sub-section (3), being accepted by the Board at a meeting, the Chairman, the Vice-Chairman or Commissioner, as the case may be, shall be deemed to have vacated his office.
