Section 57(1) in The Maharaja Sayajirao University of Baroda Act, 1949
(1)Any member of any authority or body of the University may resign his office by letter addressed [to the Vice-Chancellor through the Registrar and on the Vice-Chancellor accepting the resignation the office of such member shall become vacant] [These words were substituted for the words 'to the Registrar' by Bombay3 of 1958, Section 5.].
