Section 12 in Delhi Co-Operative Tribunal Rules, 2006
12. Resignation and removal.
- -(1) Chairman or a member of the Tribunal may, by notice in writing under his hand addressed to the Lieutenant Governor, resign his office:Provided that unless he is permitted by the Lieutenant Governor to relinquish his office sooner, he shall continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is the earliest.(2)The Chairman or any member shall not be removed from his office except by an order made by the Lieutenant Governor.
