Section 6(1) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
(1)Any member nominated under clause (f) of sub-section (3) of Section 4 may resign his office by giving [one month] [Substituted for "three months" by Ibid.] notice in writing to the Chairman of the Committee and on such resignation being accepted by the said Chairman, he shall be deemed to have vacated his office;
