Section 48(3) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(3)Any member of the Council or Authority may, at any time, by writing under his hand addressed to the Chairperson of the Council or Authority as the case may be, resign his office and he shall be deemed to have resigned his office legally from the date mentioned in the resignation letter, or if date is not mentioned, from the date of acceptance of resignation.
