Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 12 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

12. Resignation and acceptance.

(1)A nominated or appointed member of the Board may, at any time, resign his office by submitting his resignation signed and addressed to the Chairman of the Board.
(2)A nominated or appointed member of the committee may, at any time, resign his office, by submitting his resignation signed and addressed to the Chairman of the Committee.
(3)No resignation submitted under sub-section (1) or sub-section (2) shall take effect until it is accepted by the Chairman of the Board or the Committee, as the case may be.