(1)A Sachiva of a Gram Panchayat may resign his office by by notifying in writing his intention to do so to the Prescribed Authority and on such resignation being the Sachiva shall vacate his office and the casual vacancy shall be deemed to have occurred in such office.Provided that a person tendering resignation may with-draw his resignation before it is accepted.(2)When the resignation is accepted under sub-section (1) the Prescribed Authority shall communicate it to the members of the Gram Panchayat within period of thirty days of such acceptance.
