59B. [ Casual vacation of seats. [Inserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6-10-2000.]
(1)If a person is elected to more than one seat in a municipality, then unless within 14 days he resigns from all but one of such seats by writing under his hand addressed to the Chairperson, all the seats to which he is elected shall become vacant.(2)If a member of the municipality resigns from his seat by writing under his hand addressed to the Chairperson and the resignation ts accepted by the Chairperson, the seat shall thereafter become vacant:Provided that in case of any resignation if, from information received or otherwise and after making such enquiry as he thinks fit, the Chairperson is satisfied that such resignation is not voluntary or genuine, he may not accept the resignation.(3)If a member of the municipality remains absent for three consecutive meetings without permission of the Chairperson, his seat may be declared vacant.(4)If a person is a member of the Tripura Legislative Assembly or the Tripura Tribal Areas Autonomous District Council or a Panchayat or other local authority, then such person, if elected as member of the municipality, shall resign from such office within 14 days failing which the seat to which he has been elected shall be deemed to have become vacant.(5)The form of resignation and the procedure of dealing with such resignation shall be such as may be prescribed.]
