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State of Sikkim - Section

Section 63 in Sikkim Panchayat Act, 1993

63. Resignation of Adhakshya or Up-Adhakshya or a member.

(1)An Adhakshya, or an Up-Adhyaksha or a member of a Zilla Panchayat may resign his office by notifying in writing his intention to do so to the Prescribed Authority and on such resignation being accepted the Adhakshya or the Up-Adhakshya 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.
(2)When the resignation is accepted under sub-section (1) the Prescribed Authority shall communicate it to the members of the Zilla Panchayat within thirty days of such acceptance.