Section 19 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
19. Resignation of Chairman and Vice-Chairman.-
(1)The Chairman or Vice-Chairman of the Panchayat Samiti may resign his office by notifying in writing, his intention to do so to the Panchayat Samiti and on such resignation being accepted by the Panchayat Samiti, he shall be deemed to have vacated his office.(2)The Panchayat Samiti shall elect a new Chairman or Vice-Chairman at the same meeting at which his resignation is accepted.
