40. [ Resignation. [Substituted by Act 13 of 1979 w.e.f. 23-2-1979.]
(1)Subject to the provisions of sub-section (2), a councillor may resign his membership and a president or a vice-president may resign his membership or office as president or vice-president by giving notice in writing to that effect,-(a)to the Deputy Commissioner in the case of Town Municipal Council;(b)to the [Director of Municipal Administration] in the case of a City Municipal Council.(2)The resignation under sub-section (1) shall take effect on the expiry of the tenth day after the receipt of the notice of resignation unless withdrawn in the meanwhile.]
