Section 6(3) in The West Bengal Maritime Board Act, 2000
(3)A member, other than the ex officio member referred to in sub-section (5), and the members appointed under clause (a) of sub-section (4) of section 3 may resign his office by writing under his hand addressed to the Chairman who shall forward the same to the State Government, but the resignation shall not take effect until it is accepted by the State Government.
