Section 5 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
5. Resignation.
- [A member of the Board, not being an ex officio member, may resign his office by a letter in writing addressed to the Government and the office of such a member shall fall vacant from the date on which his resignation is accepted by the Government or on the expiry of thirty days from the date of receipt of letter of resignation by the Government, whichever is earlier] [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.].
