Section 40 in Siliguri Municipal Corporation Act, 1990
40. Term of office of Councilors and Aldermen.
(1)A Councilor or an Alderman shall hold office for a term of five years from the date of his election as Councilor or Alderman, as the case may be:Provided that a Councilor or an Alderman elected against a casual vacancy shall hold office for the unexpired portion of the term of office of the Councilor or the Alderman, as the case may be, whose place he fills.(2)A Councilor or an Alderman may, at any time, by giving notice in writing to the Chairman, resign his office and such resignation shall take effect from such date as may be specified in the notice, or if no such date is specified, from the date of its receipt by the Chairman.
