Section 6 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
6. Resignations.
(1)A member of the State Advisory Committee, not being an ex-officio member, may resign his office by a letter in writing addressed to the State Government through its Principal Secretary/Secretary in the Department dealing with Labour, with prior information to the Chairperson of such committee.(2)The scat of such a member shall fall vacant from the dale on which his resignation is accepted by the State Government, or on the expiry of thirty days from the date of receipt of the letter of resignation by that Government whichever is earlier.
