Section 84(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)Any person vacating an office by resignation under sub-rule (1) or by removal under section 9 shall forthwith handover the charge of his office :Provided that the Sarpanch shall handover the charge to the Naib- Sarpanch and vise versa. In case of Sarpanch or the Naib-Sarpanch required to takeover charge, as the case may be, being absent, the charge shall be handed over to the Secretary who shall handover charge to the concerned person/persons as soon as he is available.
