(5)[The President or] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15. 10. 1998.] any member of a Standing Committee may resign his office by giving notices in writing to the Chairman and, on such resignation being accepted by the Panchayat Samiti , [President or] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15. 10. 1998.] such menber shall be deemed to have vacated his office.
