Section 5(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)Any member [-] [The words 'other than a Chairman' omitted by Punjab Act 30 of 1964, section 4.] may at any time resign his office by giving notice in writing to the [Chairman and Chief Executive] [Substituted for the word 'Chairman' by Haryana Act 22 of 1980.] of the Board and on its being accepted by the Government he shall be deemed to have vacated his office from the date of such acceptance :[Provided that the [Chairman and Chief Executive] [Proviso added by Punjab Act 30 of 1964, section 4.] shall give such notice to the Government.]
