Section 12(1) in The Rabindra Mukta Vidyalaya Act, 2001
(1)The [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] may resign his office by giving a notice in writing to the State Government, stating his intention so, to do, and, on such resignation being accepted by the State Government, the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] shall be deemed to have vacated his office.
