Section 81(2) in The Calcutta Municipal Corporation Act, 1980
(2)A Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] may, at any time, by giving notice in writing to the Chairman, resign, his office and such resignation shall take effect from such date as may be specified in the notice or, if no such date is specified, from the date of its receipt by the Chairman.
