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State of Madhya Pradesh - Section

Section 37 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

37. Resignation of office-bearer of Panchayat.

(1)A Panch of a Gram Panchayat or a member of Janpad Panchayat or a member of Zila Panchayat may resign his office by giving notice in writing to that effect to the Sarpanch or President as the case may be.
(2)The Sarpanch or Up-Sarpanch of a Gram Panchayat or the President or Vice-President of a Janpad Panchayat or Zila Panchayat may resign his office by giving notice in writing to the prescribed authority.
(3)The manner of giving notice and procedure for tendering resignation and its becoming effective shall be as may be prescribed :Provided that a person tendering resignation may withdraw his resignation before it becomes effective.