Section 21(5) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(5)Any member, other than an ex-officio member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor and such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of its receipt by the Vice-Chancellor, whichever is earlier.
