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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in The Delhi Commission for Women Act, 1994

(2)The Chairperson or a member other than the Member-Secretary who is a member of a civil service of the Union or All India Civil Service or holds a civil post under the union may, in writing and addressed to the Government, resign from the office of Chairperson or, as the case may be, of the member at any time.