Section 71 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
71. Resignation of Chairman and Deputy Chairman.
(1)The Chairman may resign his office by writing under his hand addressed to the President, [and his office shall thereupon be vacant] [These words were substituted for the portion beginning with 'but the resignation' and ending with 'in that behalf' by Maharashtra 35 of 1963, Section 26.].(2)The Deputy Chairman may resign his office by writing under his hand addressed to the Chairman [and his office shall thereupon be vacant] [These words were substituted for the portion beginning with 'but the resignation' and ending with 'in that behalf' by Maharashtra 35 of 1963, Section 26.].(3)[ The notice of resignation shall be delivered in the manner prescribed.] [This sub-section was inserted by Maharashtra 43 of 1964, Section 11].
