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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(5) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018

(5)(1) The Chairman or a Member may, by writing under his hand addressed to the State Government, resign from the office of the Chairman or, as the case may be, of the Member at any time.