- [(1) A President of a municipality wishing to resign may forward his written resignation through the District Magistrate to the State Government.] [Substituted by U.P. Act No. 12 of 1994.](2)On receipt by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of information that the resignation has been accepted by the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.], such [President] [Substituted by U.P. Act No. 7 of 1949.] shall be deemed to have vacated his office.
