Section 24 in The Himachal Pradesh Municipal Corporation Act, 1994
24. Resignation of President or Vice-President.
(1)The President may, by writing under his hand addressed to the Vice-President, resign his office.[Provided that if the office of the Vice-President is vacant then the President may submit his resignation to the Deputy Commissioner of the district.] [After sub-section 1 & 2 proviso inserted vide Act No. 12 of 2010](2)The Vice-President may, by writing under his hand addressed to the President, resign his office.[Provided that if the office of the President is vacant then the Vice-President may submit his resignation to the Deputy Commissioner of the district and ] [After sub-section 1 & 2 proviso inserted vide Act No. 12 of 2010](3)The resignation under sub-section (1) or (2) shall take effect from the date of its acceptance by the Vice-President or the President [or the Deputy Commissioner] [Inserted vide Act No. 12 of 2010], as the case may be.
