Section 6 in Madhya Pradesh Bhudan Yagna Act, 1953
6. Filling of vacancy.
(1)The [Chairman, Secretary] [Substituted for the word 'Chairman' by M.P. Act 21 of 1954, Section 7.] or any member of the Board may, at any time, resign his office by submitting his resignation to [Shri Acharya Vinoba Bhave] [Substituted for the words 'the State Government' by M.P. Act 21 of 1954, Section 6.]. No such resignation shall take effect until it is accepted.(2)Any vacancy of a [Chairman, Secretary] [Substituted for the word 'Chairman' by M.P. Act 21 of 1954, Section 7.] or a member shall be filled as early as practicable.
