Section 12 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
12. Resignations. - (1) A member of the Central Advisory Committee, not being an ex officio member, may resign his office by a letter in writing addressed to the Central Government through its Secretary in the Ministry dealing with Labour, with prior information to the Chairperson of such Committee.
(2)The seat of such a member shall fall vacant from the date on which his resignation is accepted by the Central Government, or on the expiry of thirty days from the date of receipt of the letter of resignation by that Government whichever is earlier.
