Section 61 in The Bombay Provincial Municipal Corporations Act, 1949
61. Members of essential services not to resign, etc. without permission. - (1) No member of an essential service shall,-
(a)without the written permission of the Commissioner or any officer authorised by him in this behalf, resign his office, withdraw or absent himself from the duties thereof without at least t#o months' notice given in writing to the Commissioner, except in the case of illness or accident disabling him for the discharge of his duties, or other reason accepted as sufficient by the Commissioner or such office, or(b)neglect or refuse to perform his duties or wilfully perform them in a manner which, in the opinion of the Commissioner or such officer, is inefficient.(2)With reference to a member of an essential service who is appointed under Chapter XX, the provision of this section shall apply as if for the word "Commissioner" the words "Transport Manager" had been substituted.
