Section 5(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)Any member [-] [The words 'other than a Chairman' omitted by Punjab Act 30 of 1964, section 4.] may at any time resign his office by giving notice in writing to the Chairman of the Board and on its being accepted by the Government he shall be deemed to have vacated his office from the date of such acceptance :[Provided that the Chairman shall give such notice to the Government.] [Proviso added by Punjab Act 30 of 1964, section 4.]
