Section 20(4) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(4)The Comptroller may by writing under his hand addressed to the Vice-Chancellor resign his office. The resignation shall be delivered to the Vice-Chancellor ordinarily sixty days prior to the date on which the Comptroller wishes to be relieved of his office, but the Executive Council may relieve him earlier. The resignation shall take effect from the date of relief.
