Section 19(4) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(4)[ * * * *] [[Sub-section (4) was deleted by Maharashtra 19 of 2010, Section 4(b), (w.e.f. 8.7.2010).Deleted portion read as under:-The Comptroller may, by writing under his hand addresse to the Vice-Chancellor, resign his office. The resignation shall delivered to the Vice-Chancellor ordinarily sixty days prior to the date on which the Comptroller wishes to be relieved of his office, but the Executive Council may relive him earlier. The resignation shall take effect from the date on which he is so relived.]]
