Section 34 in The Maharashtra Village Panchayats Act, 1959
34. [ Resignation by Sarpanch or Upa-Sarpanch. [Section 34 was substituted by Maharashtra 36 of 1965, Section 17]
(1)The Sarpanch may resign his office by writing under his hand addressed to the Chairman of the panchayat Samiti. [* * *](2)The Upa-Sarpanch may resign his office by writing under his hand addressed to the Sarpanch. [* * *] [The words 'and his office shall thereupon become vacant' were deleted by Maharashtra 13 of 1975, Section 9.](3)The notice of resignation shall be delivered in the manner prescribed.](4)[ The provisions of sub-sections (2), (3), (4), (5) and (6) of section 29 shall mutatis mutandis apply to the resignations tendered under sub-sections (1) and (2) of this section as they apply to the resignation tendered under sub-section (1) of that section.] [Sub-section (4) was inserted by Maharashtra 13 of 1975, Section 8(b).]
