Section 6 in The Punjab Advocates Welfare Fund Act, 2002
6. Resignation and casual vacancy.
(1)Any member nominated under clause (e) of sub-section (3) or sub-section (5) of section 4 by the Bar Council or the State Government, as the case may be, may resign his office by giving three months' notice in writing to the Chairman of the Trustee Committee and on such resignation being accepted by the Chairman, the said member shall be deemed to have vacated his office.(2)If any member nominated under clause (e) and co-opted under clause (g) of sub-section (3) and nominated under sub-section (5) of section 4, -(a)becomes subject to any of the disqualifications mentioned in selection 5; or(b)is absent without leave from the Trustee Committee for more than three consecutive meetings of Trustee Committee, his seat shall thereupon become vacant.(3)A casual vacancy of a nominated or co-opted member arising under sub- section (1) or sub-section (2), shall be filed in as soon as possible in the same manner and for the same term as is mentioned in Section 4.
