26. Resignation of Sabhapati or Up-Sabhapati or member.
(1)A Sabhapati or a Up-Sabhapati or a member of a Gram of Panchayat of may resign his office by notifying in writing of his intention to do so to the Prescribed Authority and on the resignation being accepted the Sabhapati or the Up-Sabhapati or the member shall vacate his office and casual vacancy shall be deemed to have occurred in such office.Provided that a person tendering resignation may withdraw his resignation before it is accepted by the Prescribed Authority.(2)When the resignation is accepted under sub-section (1), the Prescribed Authority shall communicate it to the members of the Gram Panchayat within a period of thirty days of such acceptance.
