(1) The Chairperson may resign his office by writing a letter of resignation addressed to the Vice-Chairperson, who shall forthwith deliver the letter to the Executive Officer. (2) The Vice-Chairperson or a Councillor may resign his office by writing a letter of resignation addressed to the Chairperson, who shall forthwith deliver the letter to the Executive Officer. (3) The resignation under sub-section (1) or sub-section (2) shall take effect from the date on which it is accepted by the Government. (4) The Executive Officer shall forthwith intimate the fact of resignation received under sub-section (1) or sub-section (2) to the Council and the State Government. (5) On receipt of the intimation under sub-section (4) , the State Government shall notify in the Official Gazette the fact of the resignation and occurrence of casual vacancy consequent thereon.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.