52. Resignation of Chairperson or Vice-Chairperson.
- [(1) Nominated Chairperson or Vice-Chairperson of a Municipality may resign his office by writing under his hand addressed to the State Government and, on such resignation being accepted, shall be deemed to have vacated his office.(2)An elected Chairperson may resign his office by writing under his hand addressed to the Municipality.(3)An elected Vice-Chairperson may resign his office by writing under his hand addressed to the Chairperson of the Municipality who shall forthwith lay the letter of resignation before the Municipality.(4)On a resignation under Sub-section (2) or (3) being accepted by the Municipality, the Chairperson or, as the case may be, the Vice-Chairperson shall be deemed to have vacated his office.(5)A resignation tendered under this section may, at any time before its acceptance, be withdrawn by the person tendering the same by writing.] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
