Section 86 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
86. Resignation of Chairman of Subjects Committee.
- The [elected or co-opted] [These words were substituted for the word 'elected' by Maharashtra 5 of 1971, Section 5.] Chairman of a Subjects Committee may resign his office by writing under his hand addressed to the President, [and his office shall thereupon become vacant.] [These words were substituted for the portion beginning with the words 'and the resignation' and ending with the words 'in this behalf' by Maharashtra 35 of 1963, Section 38.] [The notice of resignation shall be delivered in the manner prescribed.] [These words were added by Maharashtra 43 of 1964, Section 16.]
