Section 38 — Resignation of Mayor and Deputy Mayor.

(1) The Mayor may, by writing under his hand addressed to the Deputy Mayor and delivered to the 1 [Municipal Secretary], resign his office. (2) The Deputy Mayor may, by writing under his hand addressed to the Mayor and delivered to the 1 [Municipal Secretary], resign his office. (3) A resignation under sub-section (1) or sub-section (2) shall take effect from the date on which it is delivered.

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