Section 54 in The Orissa Municipal Corporation Act, 2003
54. Resignation of Corporator.
- A Corporator, not being the Mayor or Deputy Mayor, may resign from his office by writing under his hand addressed to the Mayor who shall place the letter of resignation for acceptance before the Corporation at its next meeting of which notice shall be given to the Corporator and on the resignation being accepted by the Corporation, the Corporator shall cease to hold office with effect from the date succeeding the date of such acceptance.Provided that the Corporator may at any time before acceptance of the resignation, withdrew the same by writing under his hand.
