Section 9 in Tamil Nadu Labour Welfare Fund Act, 1972
9. Resignation of office by member and filling up of casual vacancies.
(1)Any representative of employer or employee or Member of the State Legislature, or non-official member may resign his office by giving notice thereof in writing to the Government, and on such resignation being accepted, shall be deemed to have vacated his office.(2)A casual vacancy in the office of a member may be filled up as soon as may be and a member so appointed to fill such vacancy shall hold office for the remainder of the term.
