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State of Maharashtra - Section

Section 12 in The Maharashtra State Council of Examinations Act, 1998

12. Resignation of member.

- A member of the State Council or a Regional Council except the ex-officio member, may resign his office at any time by tendering his resignation in writing to the Chairperson of the Council; and such member shall be deemed to have vacated his office as soon as the Chairperson has received his resignation.