41. Duty of Chairperson, Deputy Chairperson, etc., vacating office to hand over charge of office.
(1)When a new Chairperson or Deputy Chairperson or Chairman of a Standing Committee is elected or when a special officer or Administrative Committee is appointed, the Chairperson or the Deputy Chairperson or the Chairman of a Standing Committee or Special Officer or Administrative Committee vacating office shall, as the case may be, hand over charge of their office to the above mentioned persons concerned and shall hand over all records and properties belonging to the Municipality which are in their custody to the persons who so assume charge.(2)The provisions of sub-section (1) shall, mutatis mutandis, apply to the handing over the charge of office by a Councillor vacating his office.Ward Committee
