Section 6(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)The Chairman or any of the Directors appointed under clause (a) of subsection (1) of section 5 may resign his office by giving notice in writing to the State Government and any of the Directors elected under clause (b) of the said sub-section may resign his office by giving notice in writing both to the General Council and the State Government. The Chairman or a Director giving such notice shall, on the resignation being notified in the Official Gazette by the State Government, be deemed to have vacated his office on and from the date on which the resignation is so notified.
