Section 44(4) in The West Bengal Primary Education Act, 1973
(4)The Chairman may resign his office by giving notice in writing to the [State Government] [Words substituted for the words 'Primary School Council' by W.B. Act 19 of 1994.] and when such resignation is accepted by the [State Government] [Words substituted for the words 'Primary School Council' by W.B. Act 19 of 1994.] the Chairman shall be deemed to have vacated his office.[* * * * * * * * * * * * * * *] [[Sub-Section (5) omitted by W.B. Act 19 of 1994, which was as under :-'(5) The Vice-Chairman may resign his office by giving notice in writing to the Chairman and when such resignation is accepted by the Chairman, the Vice-Chairman shall be deemed to have vacated his office.'.]]
