22. Resignation [or removal] [Words added by Act No. 11 of 1994.] of President and Vice-President.
- Whenever a President or Vice-President vacates his seat or tenders in writing to the committee his resignation of his office, he shall vacate his office; and any president or vice-president may be removed from office by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government on the ground of abuse of his powers of or habitual failure to perform his duties or in pursuance of a resolution requesting his removal passed by two-thirds of the members of the committee :[Provided that if a resolution requesting the removal of the President or the Vice-President is passed by two-thirds of the members of the committee the President or, as the case may be the Vice- President shall be deemed to be under suspension immediately after such resolution is passed] [See Punjab Act No. 19 of 1982.] :Provided further that before the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government notifies his removal, the reason for his proposed removal shall be communicated to him by means of a registered letter in which he shall be [called upon] [Substituted for 'invited' by the Act No. 11 of 1994.] to tender within twenty-one days an explanation in writing and if no such explanation is received in the office of the [appropriate Secretary to Government] [Substituted for 'Secretary Transferred Departments' by Adaptation of Laws (Third Amendment) Order of 1951.] within twenty one days of the despatch of the said registered letter, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may proceed to notify his removal.
