25. [ Resignation of members, Co-Chairman and Chairman. [Substituted by Maharashtra Act No. 2 of 2018, dated 15.1.2018.]
(1)Any member appointed by the State Government may resign his office by writing under his hand addressed to the chairman.(2)The Co-Chairman and the chairman may resign his office by giving similar notice to the State Government.(3)The notice shall be delivered in the prescribed manner.(4)The office of the member shall become vacant from the date of acceptance of the resignation by the chairman and the office of the Co-Chairman or, as the case may be, the Chairman shall become vacant from the date of acceptance of the resignation by the State Government.]
