Section 37 in The Coimbatore City Municipal Corporation Act, 1981
37. Resignations.
- The Mayor may resign his office by giving notice in writing to the council; and the Deputy' Mayor or any councillor other than the Mayor, or any member or chairman of a standing committee or other committee [or any member or chairman of a wards committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] may resign his office by giving notice in writing to the Mayor. Such resignation shall take effect in the case of the Mayor from the date on which it is placed before the special meeting of the council to be convened by the Deputy Mayor or in his absence, by the District Collector within ten days from the date of receipt of such notice and in any other cases from the date on which it is received by the Mayor.
