Section 24 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
24. Resignation of Adhyaksha [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] member.
- [(1) An Adhyaksha, [x x x] [Substituted by U.P. Act No. 9 of 1994.] or any elected member of the Zila Panchayat may resign his office by writing under his hand addressed, in the case of Adhyaksha, to the State Government, and in other cases to the Adhyaksha, and delivered to the Mukhya Adhikari of the Zila Panchayat.](2)The resignation of the Adhyaksha shall take effect on and from the date on which the sanction thereto of the State Government is received in the office of the Zila Panchayat and the resignation of an [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or member shall take effect on and from the date on which the resignation is accepted by the Adhyaksha [and such Adhyaksha, [x x x] [Inserted by U.P. Act No. 9 of 1994.] or member shall be deemed to have vacated his office.][25. Filling of casual vacancy. - If a vacancy occurs by reasons of death or otherwise in the office of Adhyaksha, [x x x] [Substituted by U.P. Act No. 9 of 1994.] or an elected member of the Zila Panchayat, it [shall be filled before the expiration of a period of 6 months from the date of such vacancy] [Substituted by U.P. Act No. 33 of 1999.], in the manner provided for in Section 18 or 19, as the case may be, for the residue of the term of his predecessor:Provided that if on the date of occurrence of such vacancy the residue of the term of the Zila Panchayat is less than six months, the vacancy shall not be filled.
