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State of Telangana - Section

Section 38 in Telangana District Boards Act, 1955

38. Resignation of President or Vice- President or Member.

- The President, Vice-President or any member may resign his office as such President, Vice-President or member by giving notice in writing to the Board:Provided that no resignation tendered by the President, Vice-President or member shall take effect until it has been accepted by the Board.