LexSection 7 — Resignation of office by the Chairman or a Director.
The Road Transport Corporations Act, 1950
7. Resignation of office by the Chairman or a 1 [Director]. --The Chairman or any other 1 [Director] of a Corporation may resign his office by giving notice in writing to the State Government and, on such resignation being accepted by that Government, shall be deemed to have vacated his office.Open in Lexace · Ask the AI about this section