(1)If any elected member of a Municipality intends to resign his office, he shall submit his resignation in writing to the Government.(2)The receipt of the resignation shall be acknowledged by the Government within seven days of the date of its receipt and the elected member who submitted the resignation shall be informed of it.(3)Such resignation may be withdrawn within fourteen days from the date of receipt of acknowledgement by the elected member failing which the resignation shall be accepted.(4)If the resignation is not withdrawn within the time specified in sub- section (3) and is accepted by the Government, it shall be notified in the Official Gazette on a date not earlier than twenty-one days and not later than sixty days from the date of receipt of acknowledgment by the elected member under sub-section (2).
