Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 186] [Entire Act] State of Kerala - Subsection Section 186(5) in Kerala Panchayat Raj Act, 1994 (5)The chairman or a member of the commission may resign his office by writing under his hand and addressed to the Governor, but shall continue in office until his registration is accepted by the Governor.
