Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 60 in Uttarakhand Panchayati Raj Act, 2016

60. Resignation of office bearers of Kshettra Panchayat.

(1)A Pramukh Up-Pramukh or a Member of a Kshettra Panchayat may, by writing under his hand addressed to District Magistrate, resign.
(2)If resigning Pramukh, Up Pramukh or member not withdraw his resignation within ten days then after the sanction of Zila Magistrate the resignation by the Pramukh, Up Pramukh or members office shall be deemed vacant from the date of receiving in the office of Kshettra panchayat.