14. Resignation of Chairperson/Deputy Chairperson.
(1)The Chairperson/Deputy Chairperson may, at any time, by writing under his hand addressed to the Deputy Commissioner, resign his office.(2)A copy of the resignation shall be sent to the Executive Officer for placing before the municipal council.(3)The resignation shall take effect on the expiry of a period of fifteen days from the date of the delivery of resignation to the Deputy Commissioner.Provided that the Chairperson or Deputy Chairperson, as the case may withdraw his resignation within the aforesaid period.
