Section 43 in Kerala District Administration Act, 1979
43. Resignation of President, Vice-President, Chairman of Standing Committee or member.
(1)The President or the Vice-President or the Chairman of any Standing Committee or any member other than an ex-officio member may resign his Office a·; such President or Vice-President or Chairman or member by giving notice in writing to the district council and the notice shall be delivered to the Secretary who shall place the same before the district council at its next meeting. Where the notice of resignation is not delivered personally to the Secretary, he shall, on receipt of the notice of resignation, obtain confirmation from the person concerned as to its genuineness, before it is placed before the district council.(2)A resignation under sub-section (1) shall take effect on and from the date on which the notice is placed before the meeting of the district council, unless it is withdrawn by the person concerned before the close of that meeting.
