(8)A member of the Syndicate, other than ex-officio member, may-tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.] [Sub-sections (2), (3), (3-A), (4), (5) and (6) substituted by Act No. 24 of 2010, dated 11.6.2010.]
