(2)Any member of the Board may at any time resign his office by submitting his resignation to the Government:Provided that the resignation shall not take effect until it is accepted.[Explanation. [Added by Act No.4 of 1984.] - Any provision relating to a member contained in sub-section (2) of this section, sub-sections (1) and (2) of section 7, and sections 8 and 9 shall, except where the context otherwise requires, be deemed to apply also to the Chairman.] [Sub-section (1) substituted by Act No.25 of 1981.]
