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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(5)(i) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018

(i)The Chairman or a Member may, by writing under his hand addressed to the State Government, resign from the office of the Chairman or a Member, as the case may be, at any time.