Section 7(3) in The Air (Prevention And Control Of Pollution) Act, 1981
(3)a member of a State Board constituted under this Act, other than the member-secretary, may at any time resign from his office by writing under his hand addressed,(a)in the case of the Chairman, to the State Government; and(b)in any other case, to the Chairman of the State Board, and the seat of the Chairman or such other member shall thereupon become vacant.
