Section 12 in The Rabindra Mukta Vidyalaya Act, 2001
12. Resignation of [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] and other members.
(1)The [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] may resign his office by giving a notice in writing to the State Government, stating his intention so, to do, and, on such resignation being accepted by the State Government, the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] shall be deemed to have vacated his office.(2)Any other member may resign his office by giving a notice in writing to the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.], stating his intention so to do, and, on such resignation being accepted by the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], such member shall be deemed to have vacated his office.
