Section 26D(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(3)The Chairman or any other member not being an ex-officio member may at any time by writing under his hand addressed to the State Government resign his office, and on, such resignation being accepted he shall be deemed to have vacated his office.Other provisions regarding office of the Chairman and members other then ex-officio. - (1) The Chairman and other member not being ex officio members be paid from the Board's fund such remuneration, if any, as may be fixed by the State Government.
