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State of Madhya Pradesh - Section

Section 47A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

47A. [ Resignation. [Inserted by M.P. Act No. 39 of 1995 (w.e.f. 19-12-1995).]

- A member of Standing Committee other than General Administration Committee and the Chairman of a Standing Committee other than the General Administration and Education Committees may resign by tendering his resignation in person to the President of the Janpad Panchayat or Zila Panchayat, as the case may be, and his resignation shall take effect from the date of its receipt by the President.