Section 16(3) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1970
(3)A member of a Committee constituted under clause 14 or a member of a Regional Consultative Committee may resign his office by giving notice thereof in writing, in the case of a committee constituted under clause 14 to the Board and in the case of a Regional Consultative Committee of which he is a member and such resignation shall take effect on receipt of communication of the resignation by the Board or the Chairman, as the case may be.[* * *]
