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State of Punjab - Section

Section 6 in The Punjab Bhudan Yagna Act, 1955

6. Filling of vacancy.

(1)The Chairman, Secretary or any member of the Board may, at any time, resign his office by submitting his resignation to [State Government] [Substituted by Punjab Act 21 of 1978.]. No such resignation shall take effect until it is accepted.
(2)Any vacancy of a Chairman, Secretary or a member shall be filled as early as practicable.