Section 161 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
161. delegated to him by the Mayor.
61. Resignation of Mayor and Deputy Mayor.- (1) The Mayor may at any timeresign by writing under his hand addressed to the Deputy Mayor and the Deputy Mayormay resign anytime by writing under his hand addressed to the Mayor:Provided that in the event of the vacancy of either the office of the Mayor orthe Deputy Mayor the resignation may be addressed to the RegionalCommissioner(2)The Regional Commissioner shall hold elections to the Office of Mayorand Deputy Mayor in accordance with such procedure prescribed within onemonth from the date of such vacancy.(3)In the event of the office of Mayor and Deputy Mayor is vacant, theRegional Commissioner shall discharge the functions of the Mayor till the suchelections as under sub-section (2) is held.(4)Such a resignation delivered under sub section (1) shall take effect from
