Section 9 in The Asansol Municipal Corporation Act, 1990.
9. Terms of office of members of Mayor-in-Council. -
A member of the Mayor-in-Council other than the Mayor shall hold office [from the date of his taking the oath of secrecy as Deputy Mayor or as a member of the Mayor-in-Council, as the case may be, under sub-section (3) of section 5A] [Words substituted by W.B. Act 9 of 1994.] until-(a)he ceases to be a member of the Corporation, or(b)he resigns his office by writing under [his] [Word substituted by W.B. Act 9 of 1994.] hand addressed to the Mayor in which case the resignation shall take effect from the date of its acceptance, or(c)he is removed from office by a written order of the Mayor, or(d)the Mayor ceases to hold office [for any reason other than the reason of death] [Words inserted by W.B. Act 9 of 1994.], or(e)a newly elected Mayor in the event of the death of a Mayor enters upon his office.
