Section 38 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
38. Resignation of Councillors.
- Any councillor who is elected [* *] [The words 'or co-opted' were deleted by Maharashtra 21 of 1994, Section 46.] may resign his office by writing under his hand addressed to the President and the President may resign his office of Councillor by giving similar [notice to the Commissioner; and the office of the Councillor shall thereupon become vacant.] [This portion was substituted for the portion beginning with the words 'notice to the Commissioner' and ending with the words 'State Government' by Maharashtra 35 of 1963, Section 11.] [The notice shall be delivered in the manner prescribed.] [These words were substituted for the portion beginning with the words 'The notice shall' and ending with the words 'in that behalf' by Maharashtra 43 of 1964 Section 2.]
