Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 15 in The Orissa Municipal Corporation Act, 2003

15. Resignation of Mayor or Deputy Mayor.

- The Mayor may resign from his office by giving notice in writing to the Deputy Mayor and the Deputy Mayor may resign his office by giving notice in writing to the Mayor and, such resignation shall take effect in case of Mayor, from the date on which it is accepted by the Corporation and in case of Deputy Mayor, by the Mayor.