Section 16 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
16. Resignation and temporary absence of directors.
(1)Any director may resign his office, by giving notice in writing to the Government and the director giving such notice of the resignation, shall, on notification by the Government, be deemed to have vacated his office on and from the date on which the resignation is so notified.(2)If any whole-time director is on account of illness or otherwise rendered temporarily incapable of carrying out his duties or is absent on leave or otherwise, in circumstances not involving the vacation of his office, the Government may authorise any other whole-time director to discharge the duties of such director in addition to his own.
