Section 11 in The Manipur Municipalities Act, 1994.
11. Registration by Chair person, Vice Chair person and Councillor.-
(1) The Chairperson may resign his office by writing under his hand addressed to the Executive Officer.
(2) The Vice- Chairperson or a Councillor may resign his office by writing under his hand addressed to the Chairperson, who shall forward it 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 Nagar Panchayat and the State Government.
(5) On receipt of intimation under sub- section (4) the State Government shall notify the fact of the resignation and occurrence of casual vacancy consequent thereon.