Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(6) in The Rajasthan Legal Aid Rules, 1984

(6)Any member nominated to the Board may resign his office by giving one month's notice in writing to the Executive Chairman of the Board and on such resignation being accepted by the Executive Chairman, such member shall be deemed to have vacated his office.