Section 9 in The Goa Information Technology Development Rules, 2011
9. Resignation.
- Except as otherwise expressly provided by the terms of a contract in any individual case, the Managing Director or the Chief Accounts Officer, who is not a Government servant deputed to the Corporation or being a Government servant has ceased to be in Government service, may resign his office by giving three month's notice in writing to the Government:Provided that after the expiry of the aforesaid period of three months, the Managing Director or the Chief Accounts Officer, as the case may be, giving such notice, shall not vacate his office until such time he is not relieved thereof.
