Section 8 in Maharashtra Homoeopathic Practitioners' Act, 1960
8. [ Resignation. - (1) A nominated member may at any time resign his office by a notice in writing to the State Government. An elected member may at any time resign his office by a notice in writing to the President. Such resignation shall take effect from, the date on which the resignation is accepted by the State Government, or the President, as the case may be.
(2)The President or the Vice-President may at any time resign his office by a notice in writing to the State Government. The resignation shall take effect from the date on which such resignation is accepted by the State Government.] [Sub-section (8) was substituted by Maharashtra 16 of 1988, Section 10.]
