Section 42A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
42A. Resignation of Vice-President or Member.
(1)A person holding office of the Vice-President or Member may resign his office at any time in writing addressed to the Secretary to the Government of Madhya Pradesh, Agriculture Department, and his office shall become vacant on the expiry of fifteen clear days from the date of such resignation, unless within the said period of fifteen days he withdraws his resignation in writing.(2)In the event of death or resignation or disqualification or removal of Vice-President or any Member of the Board before the expiry of his term of office a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled, as soon as may be, by nomination by the State Government. The person so nominated shall hold such office for the un-expired term of his predecessor.
