Section 6 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
6. Resignation.—
(1)The President or any Vice-President may, at any time, resign his office by a notice in writing addressed to the Council and delivered to the Registrar. The resignation shall take effect from the date on which it is accepted by the Council.(2)An elected member may at any time, resign his office by a notice in writing addressed to the President. A nominated member may at any time resign his office by a notice in writing addressed to the Government. Every such resignation shall take effect from the date on which it is accepted by the President or, as the case may be, the Government.
