Section 42 in The Chandernagore Municipal Corporation Act, 1990
42. Term of office of Councillors [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.].
(1)[Subject to the provisions of section 83 of the West Bengal Municipal Elections Act, 1994,] [Words substituted by West Bengal Act 17 of 1995.][and section 42A of this Act] a Councillor] [Words. figures and letter inserted by West Bengal Act. 30 of 1997.] [********] [Words 'or Alderman' omitted by West Bengal 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 West Bengal Act 36 of 1994.]Provided that a Councillor [* * *] [Words 'or Alderman' omitted by West Bengal 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 'or Alderman' omitted by West Bengal Act 36 of 1994.] whose place he fills.(2)A Councillor [* * * *] [Words 'or Alderman' omitted by West Bengal 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.
