Section 3(9) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(9)The Chairman, Vice-Chairman or any other member may by notice in writing under his hand addressed to the Governor resign his office:Provided that the Chairman, Vice-Chairman or other member shall, unless he is permitted by the Governor to relinquish his office sooner, continue to hold office until the expiration of three months from the date of receipt of notice or until a person duly appointed as his successor enters upon office or until the expiration of his term of office, whichever is the earliest.
