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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(5) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(5)(1) The Chairman or a Member may, by writing under his hand addressed to the State Government, resign from the office of the Chairman or, as the case may be, of the Member at any time.