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] NCT Delhi - Subsection Section 4(3) in The Delhi Vidyut Board Rules, 1997 (3)The Chairman or a member may resign his office by giving three months' notice in writing to the Government:Provided that the Government, if it thinks fit, may waive the said notice period.
