Section 81 in The Calcutta Municipal Corporation Act, 1980
81. Term of office of Councillors [* * * * -] [Words omitted by W.B. Act 36 of 1994.]
[(1) Subject to the provisions of section 83, a Councillor shall hold office for a term of five years from the date appointed for the first meeting of the Corporation under section 95 and no longer.] [Sub-section (1) substituted by W.B. Act 36 of 1994.](2)A Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] 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.
