Section 40(1) in Karnataka Municipalities Act, 1964
(1)Subject to the provisions of sub-section (2), a councillor may resign his membership and a president or a vice-president may resign his membership or office as president or vice-president by giving notice in writing to that effect,-(a)to the Deputy Commissioner in the case of Town Municipal Council;(b)to the [Director of Municipal Administration] in the case of a City Municipal Council.
