Section 11(7) in Karnataka Municipal Corporations Act, 1976
(7)A member of the standing committee may resign his office at any time by notice in writing addressed to the chairman of the standing committee [or where there is no Chairman to the Mayor and delivered to the Chairman or as the case may be to the Mayor] [Substituted by Act 35 of 1994 Notification bringing it into force is not available.] and such resignation shall take effect from the date on which it is delivered.
