Section 11(2) in Gujarat Educational Innovations Commission Act, 2009
(2)(a)The Executive Chairperson may, by writing under his hard addressed to the Chairperson resign his office.(b)Any member, who is appointed, may, by writing under his hand addressed to the Chairperson, resign his office.(c)Any member, who is nominated may, by writing under his hand addressed to the State Government, resign his office.
