Section 9(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)The Chairman or the Vice-Chairman or any other member of a Board may resign his office by giving notice in writing-(a)in the case of the Chairman of a Board, to the State Government, and(b)in the case of the Vice-Chairman or any other member of a Board, to the Chairman of the Board who shall forthwith lay the notice before the Board,and such resignation shall take effect from the date on which the resignation is accepted by the State Government or the Board, as the case may be.
