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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu State Council for Higher Education Act, 1992

(2)The Vice-chairman or the nominated or co-opted member may, by writing under his hand addressed to the Government or the Council, as the case may be,* resign his office but he shall continue to hold office until his resignation is accepted by the Government or, as the case may be, by the Council.