Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(3)(a) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 (a)The Chairman or other member may, by notice in writing under his hand addressed to the State Government resign his office.