26. Resignation of Mayor, Senior Deputy Mayor or Deputy Mayor.
(1)The Mayor or the Senior Deputy Mayor or the Deputy Mayor may, at any time, by writing under this hand addressed to the Divisional Commissioner, resign his office.(2)The resignation shall be delivered to the Divisional Commissioner either personally by the Mayor or the Senior Deputy Mayor or the Deputy Mayor, as the case may be, or by a person duly authorised in writing by the Mayor or the Senior Deputy Mayor or the Deputy Mayor, as the case may be.(3)A copy of the resignation shall be sent to the Commissioner for placing it before the Municipal Corporation.(4)The resignation shall take effect on the expiry of a period of fifteen days from the date of delivery of the resignation to the Divisional Commissioner :Provided that the Mayor or the Senior Deputy Mayor or the Deputy Mayor, may withdraw his resignation within the said period of fifteen days.
