Section 4(12) in Bombay Primary Education Act, 1947
(12)(a)Any member of a school board other than the chairman or vice-chairman may resign his office by giving a notice in writing to that effect to the chairman and such, resignation shall take effect from the date of its receipt by the chairman.(b)The vice-chairman may resign his office as vice-chairman or member by giving notice in writing to that effect to the chairman. The chairman may resign his office as chairman or member by giving notice in writing to that effect to the president of the district local board or the authorised municipality, as the case may be, Such resignation shall take effect from the date of their acceptance by the chairman or the president.
