Section 8 in Telangana Medical Practitioners Registration Act, 1968
8. Resignation of Chairman, Vice- Chairman or members.
- The Chairman may resign his office by giving notice in writing to the Council and the Vice-Chairman or any member of the Council may resign his office by giving notice in writing to the Chairman. Except in a case where the person resigning delivers the notice of resignation personally to the Registrar, the Registrar shall, on receipt of a notice of resignation, obtain confirmation in writing from the person concerned as to its genuineness. A resignation delivered personally or confirmed as aforesaid shall take effect on and from the date on which the notice was received.
