Section 3A(8) in Punjab General Sales Tax Act, 1948
(8)The Presiding Officer of a Tribunal may, at any time, by writing under his hand addressed to the State Government resign his office, but his resignation shall take effect from the date on which it is accepted.(8-A) Nothing in sub-sections (5), (6), (7) and (8) will apply to a serving Judge of the High Court or to a serving member of the Indian Administrative Service appointed as Presiding Officer of a Tribunal and they shall be governed by such conditions of service as are applicable to them as Judge of the High Court or member of the Indian Administrative Service, as the case may be :Provided that the term of office shall not in either case exceed three years.
