Section 44(1) in The Bihar Panchayat Raj Act, 2006
(1)The Pramukh may resign his office by writing under his hand and addressed to the Sub-divisional Magistrate and the Up-Pramukh may resign his office by writing under his hand addressed to the Pramukh and in the absence of Pramukh to the Sub-divisional Magistrate and the said office shall be deemed to be vacant on the expiry of seven days from the date of such resignation unless within the said period of seven days he withdraws such resignation by writing under his hand addressed to the Sub-divisional Magistrate or the Pramukh, as the case may be.
