Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 5 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

5. [ Resignation. [Substituted by S.O. 1940, dated 15th December, 1976, published in Bihar Gazette, Part II, dated December 22, 1976 pp. 1969-70.]

- (i) A member of the Board not being at ex officio member may resign his office by a letter in writing addressed to the State Government,
(ii)The office of such a member shall fall vacant from the date on which his resignation is accepted by the State Government or on the expiry of thirty days from the date of receipt of the letter of resignation by the Government whichever is earlier.]
Note. - Old Rule 5 runs as under:
"5. Resignation.- A member of the Board, not being anex officiomember, may resign his office by a letter in writing addressed to the State Government with a copy thereof, to the Chairman and on such resignation being accepted by the Government, his office shall fall vacant on the date on which such resignation is accepted."