Section 14(3) in The Khadi and Village Industries Commission Rules, 2006
(3)A member of the Zonal Committee as specified in clause (f) of sub-section (1) of section 12 A of the Act may resign from his office by a letter addressed to Government through the Chairman of the Zonal Committee who shall, with prior information to the Chairman of the Commission, forward it to the Government within ten days of its receipt. The office of such member shall fall vacant from the date on which his resignation is notified in the Official Gazette or on the date of expiry of twenty days from the date of receipt by the Government of the letter of resignation, whichever is earlier.
