Section 13 in West Bengal Municipal Corporation Act, 2006
13. Terms of Office of Councillors.
- A Councillor shall hold office for a period of five years from the date of the first meeting of the Corporation under section 51 or for the period for which the new Board of Councillors shall continue under the second proviso to sub-section (2) of section 60 or for the period for which a member chosen to fill a casual vacancy shall be chosen to serve under sub-section (2) of section 83 of the West Bengal Municipal Elections Act, 1994, (West Ben. Act XXXIV of 1994), unless-(a)the Corporation is dissolved earlier, or(b)he resigns his office by writing under his hand addressed to the Chairman in which case the resignation shall take effect from such date as may be specified in the notice or, if no such date is specified, from the date of its receipt by the Chairman, or(c)his election is void under sub-section (1) of section 31 of the West Bengal Municipal Elections Act, 1994, or(d)the entire area of the ward from which he has been elected is withdrawn from the operation of this Act under section 8. or is included in an existing Gram Panchayat, or is constituted in one or more Gram Panchayats, under sub-section (1) of section 6A of the West Bengal Panchayats Act, 1973, or(e)he is declared under section 14 to be disqualified for being a Councillor.
