Section 6 in The Employees' Provident Funds Scheme, 1952
6. Resignation.
(1)A trustee of the Central Board or a member of [the Executive Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] may resign his office by letter in writing addressed to the Central Government and his office shall fall vacant from the date on which his resignation is accepted by the Central Government.[A member of the Regional Committee may resign his office by a letter in writing addressed to the Chairman, Central Board and his office shall fall vacant from the date on which his resignation is accepted by the Chairman, Central Board.] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).][* * *] [Sub-paragraph (2) omitted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).].
