54. Resignation of members, Sarpanch of Upa-Sarpanch.
(1)(a)The Sarpanch may resign from his office by tendering his resignation in writing to the Panchayat but the resignation shall not take effect until it is accepted by the competent authority.(b)The Upa-Sarpanch may resign from his office by tendering his resignation in writing to the panchayat but the resignation shall not take effect until it is accepted by the panchayat. 4(2)Any other member of the panchayat may resign from his office by terndering his resignation to the Sarpanch and the resignation shall take effect on the date on which it is accepted by the Sarpanch.(3)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 the 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 on which the resignation takes effect.
