Section 7(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(2)An elected Member may at any time, resign his office by a notice in writing addressed to the President. A nominated Member may at any time resign his office by a notice in writing addressed to the Government or the Maharashtra University of Health Sciences, as the case may be. Every such resignation shall take effect from the date on which it is accepted by the Government or the Maharashtra University of Health Sciences, as the case may be.
