Section 9 in Punjab Women and Children Development and Welfare Corporation Act, 1979
9. Casual vacancy.
(1)The Chairman, the Managing Director or any Director referred to in clause (f) 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 Managing Director or any director referred to in clause (f) 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.
