Section 14(1) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(1)The [Chairman-cum-Managing Director] [In sections 13 and 14 for word 'Chairman' the words 'Chairman-cum-Managing Director' substituted and words 'or the Managing Director' omitted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.] the Vice-Chairman [xxx] [In sections 13 and 14 for word 'Chairman' the words 'Chairman-cum-Managing Director' substituted and words 'or the Managing Director' omitted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.] or any director referred to in clause (e) of sub-section (1) of section 7 may, at any time, resign his office by giving a notice in writing to the Government and on such resignation being accepted he shall be deemed to have vacated his office.
