Section 6 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
6. Resignation of office by member and filling up of casual vacancies.
(1)A member may resign his office by giving notice thereof in writing to the State Government and on such resignation being accepted shall be deemed to have vacated his office from the date of such acceptance by the State Government.(2)A casual vacancy in the office of a member shall be filled up, as soon as conveniently may be, by the State Government and a member so nominated shall hold office for the unexpired portion of the term of the office of his predecessor.(3)No act or proceedings of the Board shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of the Board or on the ground that any person had taken part in the proceedings of the Board and had voted in an unauthorised manner.
