Section 35 in Chennai City Municipal Corporation Act, 1919
35. [ Resignations. [Substituted by Tamil Nadu Act 22 of 1971.]
- The Mayor may resign his office by giving notice in writing to the council; and the Deputy Mayor, or any councillor other than the Mayor or any member or chairman of a standing committee or other committee [or any member or chairman of a wards committee] may resign his office by giving notice in writing to the Mayor. Such resignation shall take effect, in the case of the Mayor from the date on which it is placed before the council, and in any other case, from the date on which it is received by the Mayor.]
