Section 12 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
12. Resignations.
(1)A member of the State Advisory Committee, not being an ex officio member, may resign his office by a letter in writing addressed to the State Government through Secretary to the Government of Goa, Labour DePartment with prior information to the Chairperson of the State Advisory Committee.(2)The seat of such member shall fall vacant from the date on which his resignation is accepted by the State Government, or on the expiry of 30 days from the date of receipt of the letter of resignation by the Government whichever is earlier.
