(3)Every resignation under sub-section(2) shall take effect on the expiry of seven days from the date of such resignation, unless within the said period of seven days he withdraws such resignation by writing under his hand addressed to the [Government] [Substituted 'Divisional Commissioner' by Bihar Act No. 2 of 2014, dated 8.1.2014.] or the Chief Councillor, as the case may be.
