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State of Odisha - Section

Section 32 in Orissa Pani Panchayat Act, 2002

32. Resignation.

(1)A member of the General Body or of the Executive Committee of a Farmers' Organisation may resign his office by a letter sent by registered post or tendered in person to the President of the Executive Committee concerned.
(2)The President of the Executive Committee of a Pani Panchayat may resign his office by a letter sent by registered post or tendered in person to the President of the Distributary Committee concerned.
(3)The President of the Executive Committee of a Distributary Committee may resign his office by a letter sent by registered post or tendered in person to the President of the Project Committee concerned.
(4)The President of the Executive Committee of a Project Committee may resign his office by a letter sent by registered post or tendered in person to the President of the State Level Committee.
(5)Such resignation as mentioned above shall take effect from the date of its acceptance or on the expiry of 30 days from the date of its receipts whichever is earlier.