Section 7 in Road Transport Corporations Act, 1950
7. Resignation of office by the Chairman or a [Director] [Substituted by Act 63 of 1982, Section 16 and Sch., for " member" (w.e.f. 13.11.1982).]
.The Chairman or any other [Director] [Substituted by Act 63 of 1982, Section 16 and Sch., for " member" (w.e.f. 13.11.1982).] of a Corporation may resign his office by giving notice in writing to the State Government and, on such resignation being accepted by that Government, shall be deemed to have vacated his office.
