Section 5 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
5. Allowances, cessation and resignation of Members.
(1)The Members, other than ex-officio Members, shall receive such allowances for attending the meetings of the Pradhikaran, as may be prescribed.(2)Where a person becomes or is nominated as a Member of the Pradhikaran by virtue of holding an office or a position, he shall cease to be a Member of the Pradhikaran as soon as he cease to hold such office or position, as the case may be.(3)A Member, other than an ex-officio Member may, at any time, by writing under his hand, addressed to the Chairperson, resign from his office.
