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28. Resignation by Chairperson, Vice-Chairperson and Councillor. (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.    |
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