Section 7(6) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(6)Notwithstanding anything contained in sub-sections (1), (2) and (3), the Chairperson or the Vice-Chairperson or a member, as the case may be, may :(i)relinquish his office by giving a written notice of at least three calendar months to the State Government ; or(ii)be removed from his office in accordance with the provisions of Section 8.
