Section 11 in The Punjab Agricultural Produce Markets (General) Rules, 1962
11. Resignation of member of Committee.
- [Sections 17 and 43 (2)]. - (1) Any member of a Committee may resign his office by tendering resignation in writing to its Chairman and if, the members tendering resignation is himself the Chairman, he shall submit it to the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] :Provided that if no Chairman of a Committee has been elected the member may submit his resignation to the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.].(2)Every resignation received under sub-rule (1) shall forthwith be forwarded by the Chairman of the Committee alongwith his comments to the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] who shall, with the least possible delay, forward the same with necessary comments to the State Government.(3)The acceptance of every resignation shall be notified by the State Government in the Official Gazette and the member shall cease to function as such from the date of such notification.
