(2)The Chairperson or Other Members, as the case may be, of the State Food Commission,-(a)in the case of Chairperson, may resign from his office at any time by writing under his hand which shall be addressed to the Governor; and(b)in the case of Member, may resign from his office at any time by writing under his hand which shall be addressed to the State Government; or(c)Chairperson or Member, as the case may be, may be removed from their office as per the provisions contained in sub-section (9) of section 16 of the Act.
