Section 35 in The Gujarat Municipalities Act, 1963
35. Resignation of President, vice-President or Councillor.
(1)A president may resign his office by tendering his resignation in writing to the Collector. Such resignation shall take effect from the date on which it is accepted by the Collector or on the expiry of thirty days from the date of tendering the resignation, whichever event occurs earlier.(2)A vice-president may resign from his office by tendering his resignation in writing to the municipality. Such resignation shall take effect on the date on which it is accepted by the municipality or on the expiry of thirty days from the date of tendering the resignation whichever event occurs earlier.(3)Any-other councillor may resign his office by tendering his resignation in writing to the president. Such resignation shall take effect on the date on which it is received by the president.(4)The date on which the resignation of the President took effect shall be notified in the Official Gazette.(5)[ If any dispute regarding any resignation arises, it shall be referred for decision to such officer as the State Government may, by general or special order, appoint in that behalf and decision of such officer shall be final:Provided that no such dispute shall be entertained after the expiry of a period of thirty days from the date of which the resignation took effect:Provided further that such resignation shall take effect in accordance with the decision of such officer.] [Sub-section (5) was inserted by Gujarat 3 of 1968, section 2.]
