(1)Any employee of a private educational institution may resign his service by giving a notice to the Governing Council in accordance with sub-section (2).(2)Every such notice of resignation shall,-(a)conform to the terms and conditions of service governing such employee; and(b)be in the prescribed form attested by an officer duly authorised in this behalf by the State Government.(3)No resignation which is not in accordance with sub-section (2) shall be valid or be of any effect whatsoever.
