Section 40 in The Asansol Municipal Corporation Act, 1990.
40. Term of office of Councillors [* *] [Words omitted by W.B. Act 36 of 1994.]. -
[Subject to the provisions of section 83 of the West Bengal Municipal Elections Act, 1994] [Words substituted by W.B. Act 36 of 1994.] [and section 40A of this Act] [Words, figure and letter inserted by W.B. Act 31 of 1997.], a Councillor] [* * *] [Words omitted by W.B. Act 36 of 1994.] shall hold office for a term of five years [from the date appointed for the first meeting of the Corporation and no longer:] [Words substituted by W.B. Act 36 of 1994.]Provided that a Councillor [* * *] [Words omitted by W.B. Act 36 of 1994.] elected against a casual vacancy shall hold office for the unexpired portion of the term of office of the Councillor [* * *] [Words omitted by W.B. Act 36 of 1994.] whose place he fills.(2)A Councillor [* * *] [Words omitted by W.B. Act 36 of 1994.] may, at any time, by giving notice in writing to the Chairman, resign his office and such resignation shall take effect from such date as may be specified in the notice, or if no such date is specified, from the date of its receipt by the Chairman.
