Section 84 in Jammu and Kashmir Panchayati Raj Rules, 1996
84. Resignation by Sarpanch or Naib-Sarpanch or a Panch of a Halqa Panchayat.
(1)A Sarpanch, Naib-Sarpanch or Panch wishing to resign his office may do so either by presenting to the District Panchayat Officer in person or sending to his address by registered post his written resignation signed by himself and attested by the Secretary and upon so presenting or sending the written resignation the person concerned shall be deemed to have vacated his office.(2)Any person vacating an office by resignation under sub-rule (1) or by removal under section 9 shall forthwith handover the charge of his office :Provided that the Sarpanch shall handover the charge to the Naib- Sarpanch and vise versa. In case of Sarpanch or the Naib-Sarpanch required to takeover charge, as the case may be, being absent, the charge shall be handed over to the Secretary who shall handover charge to the concerned person/persons as soon as he is available.
