Section 14 in The Punjab Ex-servicemen Corporation Act, 1978
14. Casual vacancies.
(1)[The Chairman, the Vice-Chairman] [Substituted 'The Chairman' by Punjab Act No. 11 of 2012, dated 1.8.2012.] or the Managing Director or any director referred to in clause (e) of sub-section (1) of section 7 may, at any time, resign his office by giving a notice in writing to the Government and on such resignation being accepted he shall be deemed to have vacated his office.(2)If the office of [The Chairman, the Vice-Chairman] [Substituted 'The Chairman' by Punjab Act No. 11 of 2012, dated 1.8.2012.] or the Managing Director or any director referred to in clause (e) of sub-section (1) of section 7 falls vacant by reason of his death, resignation or otherwise the vacancy shall be filled by the Government by appointment or nomination, as the case may be.
