Section 82A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
82A. [ Resignation of members of Standing or Subjects Committees. [Sections 82-A and 82-B were inserted by Maharashtra 35 of 1963, Section 35.]
- Any member of the Standing Committee or a Subjects Committee (not being a member falling under clause (b) of sub section (1) of section 79 or [sub-clause (ii) of clause (A)] of sub-section (1) of section 80, may resign his office by writing under his hand addressed to the Chairman of the Committee: and his office shall thereupon become vacant. [The notice of resignation shall be delivered in the manner prescribed.] [These words were substituted for the portion beginning with the words 'such notice shall' and ending with the words 'in that behalf by Maharashtra 43 of 1964, Section 15.]
