Section 9 in The Calcutta Municipal Corporation Act, 1980
9. Term of office of Deputy Mayor and other members of Mayor-in-Council. -
A member of the Mayor-in-Council other than the Mayor shall hold office until -(a)he ceases to be a member of the Corporation, or(b)he resigns his office by writing under his hand addressed to the Mayor in which case the resignation shall take effect from the date of its acceptance, or(c)he is removed from office by a written order of the Mayor, or(d)the Mayor ceases to hold office under the provisions of section 7, or(e)in case of the death of the Mayor a newly elected Mayor enters upon his office.
