Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Village Panchayats (Delivery of Resignation and Notice of Resignation) Rules, 1965 CONTENTS 1. Short title 2. Definitions 3. Manner of delivery of notices Bombay Village Panchayats (Delivery of Resignation and Notice of Resignation) Rules, 1965 In exercise of the powers conferred by clause (v-a) and (xlvii) of sub-section (2) of Section 176, read with Section 29 and sub- section (3) of Section 34 of the Bombay Village Panchayat Act, 1958 (Bom III of 1959) and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (4) of the said Section 176, namely 1. Short title :- These rules may be called the Bombay Village Panchayats (Delivery of Resignation and Notice of Resignation) Rules, 1965 2. Definitions :- In these rules, unless the context otherwise requires, - (a) "Act" means the Bombay Village Panchayats Act, 1958 ; [(a-1) "Form" means a form appended to these rules;] (b) "Section" means a section of the Act. 3. Manner of delivery of notices :- (1) Subjects to the provisions of sub-rule (2), - (a) the resignation of the office of a member given under sub- section (1) of Section 29 shall be delivered by the member to the Sarpanch and by the Sarpanch to the Chairman of the Panchayats Samiti; (b) the notice of resignation of the office of Sarpanch given under sub-section (1) of Section 34 shall be delivered by the Sarpanch to the Chairman of the Panchayat Samiti; (c) the notice of resignation of the office of Upa-Sarpanch given under sub-section (2) of Section 34 shall be delivered by the Upa- Sarpanch to the Sarpanch.] (2) Every [such resignation or notice of resignation] [shall be in Form I and shall be delivered by registered post with acknowledgment due or personally or through any person duly authorised [in writing] in this behalf by the person who gives [resignation or, as the case may be, notice of resignation]. (3) The authority to which such notice is delivered shall forthwith acknowledge receipt of the same and issue a receipt Form III in token of having received such notice.