Section 84(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(7)(i)A non-official member other than the chairman may resign his office by writing under his hand addressed to the Chairman.(ii)The chairman may resign his office by writing under his hand address to government.(iii)The resignation shall take effect from date of its acceptance or on the expiry of thirty days from the date of its receipt by the Chairman or, as the case may be, by Government, which ever is earlier.
