Section 29 in The Manipur Panchayati Raj Act, 1994
29. Resignation of Pradhan and Up-Pradhan.
(1)The Pradhan and the Up-Pradhan, as the case may be, may resign his office by writing under his hand addressed to the prescribed authority.(2)Every resignation under sub-section (1) shall take effect on the expiry of fifteen days from the date of its receipt by the prescribed authority, unless within this period of fifteen days he withdraws such resignation by writing under his hand addressed to the prescribed authority.(3)Every Up-Pradhan shall vacate the office if he ceases to be a member of a Gram Panchayat.
