Section 10 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
10. Resignation of members, etc.
(1)Any member nominated by the Government under clauses (a), (b) and (c) of sub-section (2) of section 10, or the President appointed by the Government under clause (a) of sub-section (1) of section 36 of the Act may tender his resignation to the Government and such resignation shall take effect with effect from the date of its acceptance by the Government.(2)The Chairman or Vice-Chairman of the market committee or Vice-President of the Board, as the case may be, may tender his resignation to the market committee or Board, as the case may be, and such resignation shall take effect from the date on which it is accepted by the market committee or Board, as the case may be.
