8. Resignation of the Chairman and members of the Committee [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] and the Board and filling of casual vacancies. -
(1)A member of the Committee [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.][-] or the Board other than the Chairman may by giving notice in writing to the Chairman, resign his membership.(2)The Chairman may resign by letter addressed to the State Government.(3)When a vacancy occurs or is likely to occur in the membership of the Committee, [-] [Omitted by Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board, the Chairman shall submit a report to Government immediately. Government shall then take steps to fill the vacancy.
