Section 36(8) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(8)A member of the Board including [the Chairman, the Vice-Chairman and the Secretary] [Substituted for "the Chairman and the Vice-Chairman" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act. 1977, section 14(2)(i).] may, by writing under his hand addressed to-(a)the State Government, in case of [the Chairman, the Vice-Chairman and the Secretary] [Substituted for "the Chairman and the Vice-Chairman" by ibid, section 14(2)(ii).], and(b)the Chairman, in case of the other members of the Board, resign his office and on such resignation being accepted, he shall be deemed to have vacated his office.
