Section 7 in The Maharashtra Medical Practitioners Act, 1961
7. Resignation.
(1)An elected member may at any time resign his office by a notice in writing to the President [* * * * *] [These words 'or the Chairman as the case may be' and the words 'the Chairman or' were deleted, by Maharashtra 23 of 1982, Section 9(a)(i) and (ii) respectively.] A nominated member may at any time resign his office by a notice in writing to the State Government. Such resignation shall take effect from the date on which the resignation is accepted by the President or [* * * * *] [These words 'or the Chairman as the case may be' and the words 'the Chairman or' were deleted, by Maharashtra 23 of 1982, Section 9(a)(i) and (ii) respectively.] the State Government, as the case may be.(2)The President or [the Vice-President] [These words were substituted for the words 'the Chairman by Maharashtra 23 of 1982, Section 9(b).] may at any time resign his office by a notice in writing to the State Government, The resignation shall take effect from the date on which such resignation is accepted by the State Government.
