Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(2) in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995 (2)A member may, by writing under his hand addressed to the State Government, resign from the office of Chairperson or as the case may be, of member at any time.
