46. Term of office of Deputy Mayor and other member of Mayo.
- A member of the Mayor-in-Council other than the Mayor shall hold of Deputy Mayor office until -(a)he ceases to be a member of the Corporation ; or(b)he resigns his office by writing under his 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 w1itten order of the Mayor ; or(d)the Mayor cease to hold office; or(e)in case of the death of the Mayor a newly elected Mayor enters upon his office.
