Section 17(6) in Telangana Bhoodan and Gramdan Act, 1965
(6)(a)There shall be a President and a Vice-President for each Gram Sabha who shall be elected from among themselves by the members of Gram Sabha in the manner prescribed.(b)The President or Vice-president shall hold office for a period of four years from the date of his election.(c)The President may resign his office by giving notice in writing to the Gram Sabha and on the resignation being accepted by the Gram Sabha, he shall be deemed to have vacated his office.(d)The Vice-President may resign his office by giving notice in writing to the president and he shall be deemed to have vacated his office with effect on and from the date on which the notice was received by the president.(e)The Vice-President shall exercise such powers and perform such functions of the president as the president may, from time to time, delegate to him in writing.(f)Any casual vacancy, in the office of the president or vice-president shall, as soon as may be after the occurrence of such vacancy be filled by the election of another person from among themselves by the members of Gram Sabha and the president or the vice-president so elected shall enter upon office forthwith but shall hold office only for the residue of the term of his predecessor.
