8. Resignation of the Chairman and members of the Committee and the Board and filling of casual vacancies.
(1)A member of the Committee or the Board other than the Chairman may, by giving notice in writing to the Chairman, resign his membership.(2)The Chairman may resign by letter addressed to the State Government.(3)When a vacancy occurs or is likely to occur in the membership of the Committee or the Board, the Chairman shall submit a report to Government immediately. Government shall then take steps to fill the vacancy.
