Section 126 in Maharashtra Housing and Area Development Act, 1976
126. Resignation of office by members.
- Any member of the Panchayat may resign his office by writing under his hand addressed to the Sarpanch. The Upa-Sarpanch may resign his office of Upa-Sarpanch or of member also by like writing addressed to the Sarpanch. The Sarpanch may resign his office of Sarpanch or of member also by like writing addressed to the Chairman. The notice of every such resignation shall be delivered in the prescribed, manner, and the office concerned shall thereupon become vacant.
