Section 19(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)The Chairman or Vice-Chairman of the Panchayat Samiti may resign his office by notifying in writing, his intention to do so to the Panchayat Samiti and on such resignation being accepted by the Panchayat Samiti, he shall be deemed to have vacated his office.
