Section 19C in The M.P. Municipal Corporation Act, 1956
19C. [ Resignation of Mayor. [Inserted by M.P. Act No. 18 of 1997.]
(1)The Mayor may resign his office by tendering his resignation in writing to the State Government.(2)On receipt of the resignation, under sub-section (1), the State Government shall :-(i)if satisfied about its genuineness, accept the resignation and notify the fact of such resignation and the occurrence of casual vacancy by reason of such resignation in the Gazette;(ii)if not satisfied about its genuineness, not accept the resignation for reasons to be recorded in writing.(3)If it appears to the State Government that the Mayor having become liable for removal under Section [19-B] has tendered his resignation to escape such removal, then notwithstanding anything contained in this section, the State Government may order his removal in accordance with the provisions of the said section and thereupon the Mayor shall be deemed to have been removed from the date he resigns his office.]
