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State of Madhya Pradesh - Section

Section 32 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

32. Resignation.

(1)A member of the Managing Committee of a Farmers' Organisation may resign his office by a letter sent by registered post or tendered in person to the Chairperson or President of the Managing Committee concerned.
(2)The President of the Managing Committee of a Water Users' Association may resign his office by a letter sent by registered post or tendered in person to the President of the Distributory Committee concerned.
(3)The President of the Managing Committee of a Distributory Committee may resign his office by a letter sent by registered post or tendered in person to the Chairperson of the Project Committee concerned.
(4)The Chairperson of the Managing Committee of a Project Committee may resign his office by a letter sent by registered post or tendered in person to the Chairperson of the Apex Committee.
(5)The resignation as above mentioned shall take effect from the date of its acceptance or on the expiry of 30 days from the date of its receipt whichever is earlier.