Section 20(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
(3)The non-official Chairperson or a non-official member may resign his office by giving notice in writing to the State Government and on such resignation being accepted by the State Government, such non-official Chairperson or a non-official members, as the case may be, shall be deemed to have vacated his office.
