Section 71(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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.].
