8. Resignation of Chairman and members of the Committee, [* *] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.] or the Board and filling of casual vacancies.
(1)A Member of the Committee [* *] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.] or the Board other than the Chairman may, by giving notice in writing to the Chairman, resign his membership.(2)A resignation shall take effect from the date of communication of its acceptance or on the expiry of 30 days from the date of resignation, whichever is earlier.(3)When a vacancy occurs or is likely to occur in the membership of the Committee, [**] [Words 'Advisory Committee' omitted by Notification No. VI/W3-1022/58L. 19583 dated 22.11.1958.] or the Board, the Chairman shall submit a report to the State Government immediately.The State Government shall take steps to fill the vacancy.
