Section 41B(3) in The Chhattisgarh Municipalities Act, 1961
(3)If it appears to the State Government that the President having become liable for removal under Section 41-A has tendered his resignation to escape such removal, then notwithstanding anything contained in this Section, the State Government may order his removal in accordance with the provisions of the said Section and thereupon the President shall be deemed to have been removed from the date he resigned his office.]
