Section 40 in The Chhattisgarh Municipalities Act, 1961
40. Resignation of Vice President or Councillors.
- [(1) The Vice President or any Councillor may resign his office by tendering his resignation in writing to the President, who shall forward the same to the Collector and if the Vice President or such Councillor, as the case may be desires he may also send a copy of his resignation directly to the Collector.(2)On receipt of the resignation, under sub-section (1), the Collector shall-(i)if satisfied about its genuineness, accept the resignation and notify the fact of such resignation and the occurrence of casual vacancy by reason of such resignation in the Gazette;(ii)if not satisfied about its genuineness, not accept the resignation for reasons to be recorded in writing.(3)If it appears to the Collector that any Councillor having become liable for removal under Section 41 has tendered his resignation to escape such removal, then notwithstanding anything contained in this Section, the Collector may order his removal in accordance with the provisions of the said Section and thereupon the Councillor shall be deemed to have been removed from the date he resigned his office.] [Substituted by M.P. Act No. 18 of 1997.]
