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State of Maharashtra - Section

Section 25 in The Pandharpur Temples Act, 1973

25. Resignation of members and Chairman.—

Any member appointed by the State Government may resign his office by writing under his hand addressed to the Chairman, and the Chairman may resign his office of Chairman or of member by giving similar notice to the State Government; and the office of the member or of the Chairman shall become vacant on the acceptance of such resignation by the Chairman or by the State Government, as the case may be. The notice shall be delivered in the prescribed manner.