Section 19(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)A [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] may at any time resign his office by writing under his hand addressed to the Mayor and it shall take effect as soon as it is received by the Mayor.Resignation need not be accepted. - It is not necessary that the resignation of the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] be accepted by the Mayor. It shall take effect as soon as it is received by the Mayor.Members of Corporation
