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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttarakhand - Subsection

Section 97(2) in Uttarakhand Panchayati Raj Act, 2016

(2)If resigning Chairman, Vice chairman or member does not withdraw his resignation within ten days than the resignation of Chairman, Vice chairman and member shall be sanctioned by the State Government or Designate Authority. The information of such sanctioned resignation shall be forward to the office of the Zila Panchayat. The office of the such Chairman, Vice chairman or members of the Zila Panchayat shall be deemed vacant from the date of sanctioning of the resign by the State Government or designate authority.