104. Resignation of president and members of committee.
(1)A member of a committee other than the president may resign his office by giving notice to the president and a president may resign his office by giving notice to the committee [and by informing the Board of his resignation.] [Added by Punjab Act 1 of 1959, Section 33(a).](2)The resignation shall take effect in the case of a member from the date of its acceptance by the president, and in the case of a president from the date of its acceptance by the committee.(3)[ If the resignation of a member is accepted by the President he shall immediately inform the Board about such acceptance to enable the Board to fill the vacancy caused thereby.(4)As soon as may be after the constitution of the Committee or the office of the President falling vacant, the Board shall call a meeting of the committee to elect the office-bearers or to fill the vacancy of the President as the case may be.] [Added by Punjab Act 1 of 1959, Section 33(b).][104-A. Servants of the Committee, their appointment and punishment. - The Committee may appoint such servants as it may deem necessary for the due performance of its duties, and may, from time to time determine the number, designations, grades and scale of salary, or other enumeration of such servants, and may at any time for good cause fine, reduce, suspend or remove any servant.] [Added by Punjab Act 53 of 1953, Section 18.][105. Exclusion of Board acting as committee from operation of this chapter. - The Committee constituted under the provisions of section 85 shall not be affected by any other provision of this Chapter.] [Substituted by Punjab Act 53 of 1953, Section 19.]
