20. Resignation of [***] [Omitted 'President or' by Haryana Act No. 33 of 2019, dated 4.9.2019.] Vice-President.
- [(1) The [***] [Sub-section (1) substituted by Haryana Act No. 12 of 1979.] Vice-President may resign his office by tendering his resignation in writing to the Deputy Commissioner. Such resignation shall, unless withdrawn within seven days from the date of tendering the resignation, be deemed to have been accepted.](2)Nothing in this section shall affect the provisions of Section 21.
