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State of Bihar - Section

Section 45 in The Bihar Panchayat Raj Act, 2006

45. Resignation of Member.

- An elected member of a Panchayat Samiti may resign his membership in writing under his hand and addressed to the Pramukh of the Panchayat Samiti and his seat shall become vacant on the expiry of seven clear days from the date of such resignation unless within the said period of seven days he withdraws such resignation by writing under his hand addressed to the Pramuk'h.