Section 16(6) in Gujarat Panchayats (Amendment) Act, 1965
(6)Any elected or nominated member of the Council may resign from the membership by tendering his resignation in writing to the Chairman and the resignation shall take effect from the date on which it is received by the Chairman who shall give intimation of the vacancy-(a)to the State Government in the case of the resignation of a nominated member, and(b)to the Secretary to the Gujarat Legislative Assembly in the case of the resignation of a member elected by that Assembly.".
