Section 41B in The Chhattisgarh Municipalities Act, 1961
41B. Resignation of President.
(1)President may resign his office by tendering his resignation in writing to the Chief Municipal Officer, who shall forward the same to the State Government and if the President desires he may also send a copy of his resignation directly to the State Government.(2)On receipt of the resignation, under sub-section (1), the State Government shall-(i)if satisfied about its genuineness, accept the resignation and notify the fact of such resignation and the occurrence of casual vacancy by reason of such resignation in the Gazette;(ii)if not satisfied about its genuineness, not accept the resignation for reasons to be recorded in writing.(3)If it appears to the State Government that the President having become liable for removal under Section 41-A has tendered his resignation to escape such removal, then notwithstanding anything contained in this Section, the State Government may order his removal in accordance with the provisions of the said Section and thereupon the President shall be deemed to have been removed from the date he resigned his office.]
