Section 11 in The Orissa Ayurvedic Medicine Act, 1960
11. Resignation of President or members.
- Any member of the Council or the Faculty other than the President or the Chairman may, at any time, resign his office by a letter addressed to the President or the Chairman, as the case may be. Such resignation, after due verification, shall take effect from the date, on which it is accepted by the Council or the Faculty, as the case may be.
