Section 13(4) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(4)The Chief Commissioner may, by notice in writing under his hand addressed to the Governor, resign from his office:Provided that the Chief Commissioner shall, unless he is permitted by the Government to relinquish his office sooner, continue to hold office until the expiry of one month from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office, or until the expiry of his term of office, whichever is earlier.
