Section 48 in The Maharashtra Universities Act, 1994
48. Resignation of membership and filling in the casual vacancy.
(1)A member, other than an ex-officio member, may resign by writing under his signature. A nominee of Chancellor may resign by addressing to the Chancellor, and any other member may resign by addressing to the Vice-Chancellor. The person shall cease to be a member upon his resignation being accepted by the Chancellor or the Vice-Chancellor, as the case may be.(2)If a person nominated, elected, appointed or co-opted to an authority or body remains absent without prior permission of the authority or body for three consecutive meetings, he shall be deemed to have vacated his membership and he shall cease to be a member from the date of the third such meeting in which he has remained absent.
