Section 179(1) in Karnataka Panchayat Raj Act, 1993
(1)A member holding office as Adhyaksha of Zilla Panchayat may resign his office at any time by writing under his hand addressed to the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and the Upadhyaksha of Zilla Panchayat may resign his office at any time by writing under his hand addressed to the Adhyaksha and in the absence of Adhyaksha to the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and the office shall become vacant on the expiry of fifteen days from the date of such resignation unless within the said period of fifteen days he withdraws such resignation by writing under his hand addressed to the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] or the Adhyaksha, as the case may be.
