Section 60 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
60. Resignation of office as member of Panchayat Samiti.
- Any member of a Panchayat Samiti [* * * *] [The brackets, words, letters and figures '(not being members falling under clauses (a), (b) and (c) of subsection (1) of section 57)' were deleted by Maharashtra 21 of 1994, Section 55.] may resign his office by writing under his hand addressed to the Chairman and the Chairman may resign his office as member of the Panchayat Samiti by writing under his hand [addressed to the President; and the office of the member shall thereupon become vacant] [These words were substituted for the portion beginning with 'addressed to the President' and ending with 'State Government' by Maharashtra 35 of 1953, Section 20.]. [The notice of resignation shall be delivered in the manner prescribed.] [These words were added by Maharashtra 43 of 1964, Section 9.]
