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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Sikkim - Subsection

Section 32(1) in Sikkim Panchayat Act, 1993

(1)A Sachiva of a Gram Panchayat may resign his office by by notifying in writing his intention to do so to the Prescribed Authority and on such resignation being the Sachiva shall vacate his office and the casual vacancy shall be deemed to have occurred in such office.Provided that a person tendering resignation may with-draw his resignation before it is accepted.