.- [(1) Any member of the Committee may resign his membership of the Committee by notice in writing addressed to the Secretary to the Government of India, Ministry of Finance (Department of Revenue and Insurance) to that effect and such resignation shall take effect from the date on which it is accepted by the Central Government or on the expiry of a period of thirty days from the date of its receipt by the Central Government, whichever is earlier.] [ Substituted by G.S.R. 960, dated 12.8.1972.](2)Casual vacancies in the Committee whether caused by resignation, death or otherwise, shall be filled by nomination by the Central Government.
