Section 10 in The Maharashtra State Board of Technical Education Act, 1997
10. Resignation of member.
- A member of the Board [the Governing Council] [These words were inserted by Maharashtra 1 of 2003, Section 9(a), (w.e.f. 27.11.2002).] except the ex-officio member, may resign his office at any time by tendering his resignation in writing to the Chairman of the Board [or the President of the Governing Council, as the case may be,] [These words were inserted by Maharashtra 1 of 2003, Section 9(a), (w.e.f. 27.11.2002).] and such member shall be deemed to have vacated his office as soon as the [Chairman or the President, as the case may be, has] [These words were substituted for the words 'Chairman has' by Maharashtra 1 of 2003, Section 9, (w.e.f. 27.11.2002).] received his resignation.
