Section 8(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(2)[ The Chairman or a nominated director shall hold office during the pleasure of the authority nominating him but the term of his office shall not exceed three years from the date of his nomination. The Chairman or a nominated Director may, however, resign his office at any time by writing a letter under his hand to the State Government and the Chairman of the Board, respectively, and the resignation shall, in the case of the Chairman be effective from the date of acceptance by the State Government and in the case of a Director shall be effective from the date of its receipt by the Nigam.] [Substituted by Madhya Pradesh Act No. 10 of 1981.]
