Section 52 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
52. Resignation of member or officer of Vishwa Vidyalaya.
(1)Any member, other than an ex officio member of the Board, the Academic Council or any other Vishwa Vidyalaya Authority or Committee, or a Dean of a Faculty, may resign by letter addressed to the Registrar, and the resignation shall take effect as soon as the letter is received by the Registrar.(2)Any officer of the Vishwa Vidyalaya whether salaried or otherwise other than a Dean, may resign his office by letter addressed to the Registrar. Such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of receipt by the Registrar, whichever is earlier.
