Section 38 in Indian Institute of Teacher Education, Gujarat Act, 2010
38. Resignation from membership and filling up of casual vacancy.
(1)A member of any authority, other than an ex-officio member, may resign by writing under his signature, addressing to the Chancellor. The person shall cease to be a member upon his resignation being accepted by the Chancellor.(2)If a person nominated, appointed or co-opted to any authority or body remains absent without prior permission of the authority or body for three consecutive meetings; he shall be deemed to have vacated his membership and shall cease to be a member.
