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] [Section 174] [Entire Act]

State of Punjab - Subsection

Section 174(2) in The Punjab Panchayati Raj Act, 1994

(2)Every resignation under sub-section (1) shall take effect on the expiry of fifteen days from the date of its receipt by the State Government and office shall become vacant on the expiry of fifteen days unless within this period of fifteen days he withdraws such resignation by writing under his hand addressed to the State Government.