Section 12 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
12. Resignations.
(1)A member of the State Advisory Committee, not being an ex-officio member, may resign his office by a letter in writing addressed to the Chairperson of such Committee.(2)The seat of such a member shall fall vacant from the date on which his resignation is accepted by the State Government, or on the expiry of thirty days from the date of receipt of the letter of resignation by that Government whichever is earlier.
