Section 13(4) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(4)The Registrar may, by writing under his/her hand addressed to the Board, resign his/her office. The resignation shall be delivered to the Board ordinarily sixty (60) days prior to the date on which the Registrar wishes to be relieved of his/her office but the Board may relieve him/her earlier. The resignation shall take effect from the date of relief.
