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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(1) in Assam Panchayat Act, 1994

(1)A member holding the office as President of the Anchalik Panchayat may resign his office at any time by writing under his own hand addressed to the Deputy Commissioner of the concerned district and the Vice-President may resign his office at any time by writing under his hand addressed to the President of the Anchalik Panchayat and in absence of the President to the Deputy Commissioner of the concerned district.