Section 10 in The Maharashtra Industrial Development Rules, 1962
10. Resignation.
- Except as otherwise expressly provided by the terms of a contract in any individual case, the Chief Executive Officer or the Chief Accounts Officer, who is not a Government servant deputed on foreign service conditions to the Corporation, or being a Government servant has ceased to be in Government service, may resign his office by giving three months' notice in writing to the State Government :Provided that, if the State Government so directs before the expiry of the aforesaid period of three months, the Chief Executive Officer or the Chief Accounts Officer, as the case may be, giving such notice, shall not vacate his office after the period of three months until such time as he is relieved thereof.
