Section 112C in Uttar Pradesh Municipal Corporation Act, 1959
112C. Member of essential services not to resign, etc. without permission.
- No member of an essential service shall(a)resign his office or withdraw or absent himself from the duties thereof, except -(i)after obtaining written permission from the Municipal Commissioner or any officer authorised by him in this behalf; or(ii)in the event of illness or accident disabling him from the discharge of his duties or for such other reasons as the Municipal Commissioner or other officer authorised by him in this behalf may consider sufficient; or(iii)after giving three months' notice in writing to the Municipal Commissioner; or(b)neglect or refuse to perform his duties or willfully perform them in a manner which, in the opinion of the Municipal Commissioner or such other officer, as aforesaid, is inefficient.
