27. Resignation of Chairman, vice Chairman or Commissioner.
(1)An appointed Chairman of a municipality may resign by notification in writing his intention to do so to the State Government through the Commissioner of Division 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 Commissioner of Division. The chairman shall cease to hold office on his laying such notice.(3)A Vice Chairman or a Commissioner may resign by writing under his hand addressed to the Chairman and thereupon the vice Chairman or the Commissioner, as the case may be, shall be deemed to have vacated the office as such. The Chairman shall forthwith inform the Deputy commissioner or the Sub-Divisional Officer, as the case may be of the resignation and also inform the next meeting of the Municipal Board or Town Committee of such fact.(4)[Deleted]
