Section 8(2) in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
(2)[The Chairman or a nominated Director] [Substituted by M.P, Act No. 6 of 1983 (w.e.f. 22-1-1983).] shall hold office during the pleasure of the authority nominating him but the term of his office shall not exceed three years from the date of notification of his nomination. [The Chairman or a nominated Director] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] may, however, resign his office at any time, by writing a letter under his hand to [the State Government and the Chairman of the Board] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] and the resignation shall be effective from the date of its receipt.
