Section 6(1) in The Maharashtra Advocates Welfare Fund Act, 1981
(1)Any member nominated under clause (c) or clause (d) of sub-section (3) of section 4 may resign his office by giving one month's notice in writing to the State Government or the Bar Council, as the case may be, and on such resignation being accepted by the State Government or the Bar Council, shall be deemed to have vacated his office:Provided that, the Bar Council shall consult the State Government before accepting the resignation of a member nominated by it.
