(3)[ Any non-official member] [Substitutted by Act 8 of 1988 w.e.f. 1.5.1988.] of the Board [including the Chairman] [Inserted by Act 10 of 1974 w.e.f. 3.11.1973.] may at any time resign his office by submitting his resignation to the State Government:Provided that the resignation shall not take effect until it is accepted.
