Section 29 in The Maharashtra Village Panchayats Act, 1959
29. [ Registration of member and disputes regarding resignation. [Section 29 was substituted for the original by Maharashtra 13 of 1975, Section 6.]
(1)Any member who is elected may resign his office by writing under his hand addressed to the Sarpanch and the Sarpanch may resign his office of member by writing under his hand addressed to the Chairman of the panchayat Samiti. The resignation shall be delivered in the manner prescribed.(2)On receipt of the resignation under sub-section (1), the Sarpanch or, as the case may be, the Chairman of the panchayat Samiti shall [forward it within seven days to the Secretary] [This portion was substituted for the portion beginning with the words 'within four weeks' and ending with the word and figures 'section 10', by Maharashtra 21 of 1994, Section 13(1)(b).] who shall place it before the meeting of the panchayat next following.(3)If any member or the Sarpanch whose resignation is placed before the meeting of the panchayat wants to dispute genuineness of the resignation, he shall refer such dispute to the Collector within seven days from the date on which his resignation is placed before the meeting of the panchayat. On the receipt of dispute, the Collector shall decide it, as far as possible within fifteen days from the date of its receipt.(4)The member or Sarpanch aggrieved by the decision of the Collector may, within seven days from the date of receipt of the Collector's decision, appeal to the Commissioner who shall decide it, as far as possible, within fifteen days from the date of receipt of the appeal.(5)The decision of the Collector, subject to the decision of the Commissioner in Appeal, shall be final.(6)The resignation shall take effect,-(a)where there is no dispute regarding the genuineness, after the expiry of seven days from the date on which it is placed before the meeting of the panchayat;(b)where the dispute is referred to the Collector and no appeal is made to the Commissioner after the expiry of seven days from the date of rejection of the dispute by the Collector;(c)where an appeal is made to the Commissioner, immediately after the appeal is rejected by the Commissioner ]
