Section 6 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
6. Resignation by nominated member of the Committee and filling up of Casual vacancies.
(1)Any member nominated under clause (f) of sub-section (3) of section 4 may resign his office by giving three months notice in writing to the Chairperson of the Committee and no such resignation being accepted by the said Chairperson he shall be deemed to have vacated his office.(2)Any casual vacancy in the office of a member referred to in sub-section (1) shall be filled up, as soon as possible and a member so nominated to such vacancy sall hold office for the residue of the term of his predecessor.
