Section 60(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)The Chairperson of a Gram Panchayat or an Anchal Samiti or any other member thereof, not being an ex-officio member may resign his office by giving notice in writing to that effect in respect of Chairperson of Gram Panchayat to the Chairperson of Anchal Samiti and in respect of Chairperson of Anchal Samiti to Chairperson of Zilla Parishad, and in respect of the members of Gram Panchayat or Anchal Samiti to the Chairperson of Gram Panchayat or Anchal Samiti respectively.
