Section 28 in The Manipur Municipalities Act,1994.
28. Resignation by Chairperson, Vice-Chairperson and Councillor.
(1)The Chairperson may resign his office by writing a letter of resignation addressed to the Vice-Chairperson, who shall forthwith deliver the letter to the Executive Officer.(2)The Vice-Chairperson or a Councillor may resign his office by writing a letter of resignation addressed to the Chairperson, who shall forthwith deliver the letter to the Executive Officer.(3)The resignation under sub-section (1) or sub-section (2) shall take effect from the date on which it is accepted by the Government.(4)The Executive Officer shall forthwith intimate the fact of resignation received under sub-section (1) or sub-section (2) to the Council and the State Government.(5)On receipt of the intimation under sub-section (4), the State Government shall notify in the Official Gazette the fact of the resignation and occurrence of casual vacancy consequent thereon.
