Section 3(6) in The Punjab Agricultural Produce Markets Act, 1961
(6)A member of the Board may resign from membership by tendering his resignation to the State Government through the Chairman of the Board and the seat of such member shall become vacant on the date of acceptance of his resignation;[Provided that the[Chairman and the Chief Administrator] [Added by Punjab Act No. 40 of 1963.] of the Board may resign by tendering his resignation to the State Government].
