Section 60 in Arunachal Pradesh Panchayat Raj Act, 1997
60.
(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.(2)A casual vacancy in the office of the Chairperson or any member shall be filled by election in accordance with the provisions of this Act or the rules made thereunder:Provided that a member elected under this sub-section shall hold office for the remainder of the term of the member in whose place he/she is elected.
