Section 6(1) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(1)Any member nominated under clause (f) of sub-section (3) of section 4 may resign his office by giving [one month] [The words 'three months' are substituted by Act No. 4 of 2003.] notice in writing to the Chairman of the Committee and on such resignation being accepted by the said Chairman, he shall be deemed to have vacated his office;
