Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 54(1)] [Section 54] [Entire Act] State of Gujarat - Subsection Section 54(1)(a) in The Gujarat Panchayats Act, 1993 (a)The Sarpanch may resign from his office by tendering his resignation in writing to the Panchayat but the resignation shall not take effect until it is accepted by the competent authority.