Section 6(1) in The Punjab Advocates Welfare Fund Act, 2002
(1)Any member nominated under clause (e) of sub-section (3) or sub-section (5) of section 4 by the Bar Council or the State Government, as the case may be, may resign his office by giving three months' notice in writing to the Chairman of the Trustee Committee and on such resignation being accepted by the Chairman, the said member shall be deemed to have vacated his office.
