Section 5(4) in Water (Prevention and Control of Pollution) Act, 1974
(4)A member of a Board, other than the member-secretary, may at any time resign his office by writing under his hand addressed-(a)in the case of the chairman to the Central Government or, as the case may be, the State Government; and(b)in any other case, to the chairman of the Board, and the seat of the chairman or such other member shall thereupon become vacant.
