Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 13 in Panjab District Boards Act, 1883 13. Resignation of members.- A member of a local board or of a district board may resign by notifying in writing his intention to do so to 3[Commissioner]; and, on the acceptance by 3[Commissioner] of such resignation, the member shall be deemed to have vacated his office.
