Section 21(6) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(6)A member of the Academic Council other than an ex officio member may resign his office by a letter addressed to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council and such resignation shall take effect as soon as it has been accepted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council.
