Section 6(1) in The Jammu and Kashmir Bhudan Yagna Act, 1960
(1)The Chairman, Secretary or any member of the Board may, at any time, resign his office by submitting his resignation to the Chairman in the case of a Member or the Secretary and to [Sarva Seva Sangh] [Substituted by Act No. XVII of 1969 for 'Shri Acharya Vinoba Bhave'.] in the case of the Chairman. No such resignation shall take effect until it is accepted.
