Section 5(2) in The Western Orissa Development Council Act, 2000
(2)[ The Chairman or any member other than the Revenue Divisional Commissioner and the Chief Executive Officer may, by writing under his hand addressed to the Government, resign from his office and shall be deemed to have vacated his office with effect from the date his resignation is accepted by Government.] [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]
