43. Resignation of President, Senior Vice-President and Vice-President.
(1)The President or the Senior Vice-President or the Vice-President may, at any time, by writing under his hand, addressed to the Deputy Commissioner, resign his office.(2)The resignation shall be delivered to the Deputy Commissioner either personally by the President or the Senior Vice-President or the Vice- President, as the case may be, or by a person duly authorised in writing by the President or the Senior Vice-President or the Vice-President, as the case may be.(3)A copy of the resignation shall be sent to the Executive Officer for planing it before the Municipal Council.(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 Deputy Commissioner :Provided that the Senior Vice-President or the Vice-President, as the case may be, may withdraw his resignation within the aforesaid period.
