Section 94(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)The Chairman or Vice-Chairman of the Zila Parishad may resign his office by notifying, in writing, his intention to do so to the Zila Parishad, and on such resignation being accepted by the Zila Parishad, he shall be deemed to have vacated his office.
