Section 11(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)A Member may resign his office by notifying, in writing, his intention to do so to the Chairman of the Panchayat Samiti or the Deputy Commissioner:Provided that where the notice of resignation is not delivered personally to the Chairman or the Deputy Commissioner, the Chairman or the Deputy Commissioner, as the case may be, shall obtain confirmation from the person concerned as to its genuineness.
