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State of Haryana - Section

Section 5 in Haryana Panchayati Raj Act, 1994

5. Resignation.

- A Panch, Sarpanch, Member, Chairman, Vice-Chairman, President or Vice-President, as the case may be, may resign his office by giving in writing his intention to do so to the Director and on such resignation being accepted he shall be deemed to have vacated his office.