6. Resignation. - (1) A member of the Board may resign his office by writing under his hand addressed to the Chairman.
(2)A member of a Committee may resign his office by writing under his hand addressed to the Secretary.(3)[ The office of a member of the Board or the Committee shall fall vacant from the date on which his resignation is accepted or on the expiry of thirty days from the date of receipt of intimation of resignation, whichever is earlier.] [Substituted by S.R.O. 1476, dated 20th June, 1956](4)[ The power to accept the resignation of a member of the Board or of a member of a Committee shall vest in the Chairman who, on accepting the resignation, shall report that fact to the Board at its next meeting.] [Inserted by G.S.R. 554, dated 24th June, 1958]
