Section 24(2) in Real Estate (Regulation And Development) Act, 2016
(2)Notwithstanding anything contained in sub-sections (1) and (2) of section 23, the Chairperson or a Member, as the case may be, may,--(a)relinquish his office by giving in writing, to the appropriate Government, notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 26 of this Act.
