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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(1) in The Meghalaya Board of School Education Act, 1973

(1)A member of the Board, other than an ex-officio member, may resign his seat by giving notice thereof in writing to the Chairman, and such member shall be deemed to have vacated his seat from the date of acceptance of his resignation by the Chairman.