Section 19 in Uttar Pradesh Municipal Corporation Act, 1959
19. Resignation of Mayor and [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.].
(1)A Mayor wishing to resign his office may do so by writing under his hand addressed to the State Government and it shall take effect from the date of the information to the Municipal Commissioner that it has been accepted by the State Government.(2)A [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] may at any time resign his office by writing under his hand addressed to the Mayor and it shall take effect as soon as it is received by the Mayor.Resignation need not be accepted. - It is not necessary that the resignation of the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] be accepted by the Mayor. It shall take effect as soon as it is received by the Mayor.Members of Corporation
