Section 9(1) in The Jharkhand Area Autonomous Council Act, 1994
(1)If any member of the Council:-(a)suffers disqualification mentioned in Section 6; or(b)is dead; or(c)resigns his seat in writing under his hand addressed to the Chairman and his resignation is accepted by the Chairman then his seat shall become vacant:Provided that in the case of resignation under clause (c), if the Chairman, on information received or otherwise or after such enquiry, as he may think fit, is satisfied that such resignation is not voluntary or genuine, he shall not accept such resignation.
