80. Resignation of Chairman, Vice Chairman or member.
(1)A Chairman or a Vice Chairman or a member of Panchayat Samiti may resign his office by writing under his hand to the prescribed authority and, on such resignation being accepted , the Chairman , the Vice Chairman or the member, as the case may be, shall be deemed to have vacated his office.(2)When a resignation is accepted under sub-section (1), the prescribed authority shall communicate it to the members of Panchayat samiti concerned within thirty days of such acceptance.
