Section 23(3) in The Orissa Grama Panchayats Act, 1964
(3)Except in a case where the person resigning delivers notice of resignation under the foregoing sub-sections personally to the Sarpanch or to the Sub-Divisional Officer, as the case may be, the Sarpanch or the Sub-Divisional Officer on receipt of such notice shall, as soon as may be, obtain confirmation from the person concerned as to its genuineness.
