Section 38 in The Delhi Municipal Corporation Act, 1957
38. Resignation of Mayor and Deputy Mayor.
(1)The Mayor may, by writing under his hand addressed to the Deputy Mayor and delivered to the [Municipal Secretary] [Substituted by Act 42 of 1961, section 6 for "secretary" (w.e.f. 12-9-1961)], resign his office.(2)The Deputy Mayor may, by writing under his hand addressed to the Mayor and delivered to the [Municipal Secretary] [Substituted by Act 42 of 1961, section 6, for secretary (w.e.f. 12-9-1961)], resign his office.(3)A resignation under sub-section (1) or sub-section (2) shall take effect from the date on which it is delivered.Committees of the Corporation [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
