Section 37 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
37. Resignation and removal.
- The Chairperson or any other Member may, by notice in writing under his hand addressed to the Government, resign his office :Provided that the Chairperson or any other Member shall, unless he is permitted by the Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of the notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier.
