Section 84(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)A Sarpanch, Naib-Sarpanch or Panch wishing to resign his office may do so either by presenting to the District Panchayat Officer in person or sending to his address by registered post his written resignation signed by himself and attested by the Secretary and upon so presenting or sending the written resignation the person concerned shall be deemed to have vacated his office.
