Section 6(6) in Punjab Water Resources (Management and Regulation) Act, 2020
(6)Notwithstanding anything contained in sub-section (1), the Chairperson or any Member may,-(i)relinquish his office by giving in writing to the Chief Secretary, a notice of not less than three months; or(ii)be removed from his office in accordance with the provisions of section 7 of this Act,
