Section 112C(a) in Uttar Pradesh Municipal Corporation Act, 1959
(a)resign his office or withdraw or absent himself from the duties thereof, except -(i)after obtaining written permission from the Municipal Commissioner or any officer authorised by him in this behalf; or(ii)in the event of illness or accident disabling him from the discharge of his duties or for such other reasons as the Municipal Commissioner or other officer authorised by him in this behalf may consider sufficient; or(iii)after giving three months' notice in writing to the Municipal Commissioner; or
