Section 48(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The Vice-President 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 words 'and the resignation shall take effect from such date as the Commissioner/President may specify in his behalf' by Maharashtra 35 of 1963, Section 15.]
