Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 5 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

5. Resignation.

- A member of the Board, not being an ex officio member, may resign his office by a letter in writing addressed to the State Government and on such resignation being accepted by t e State Government, his office shall fall vacant on the date on which such resignation is accepted.