Section 11 in The Punjab Agricultural Produce Markets (General) Rules, 1962
11. Resignation of member of Committee.
- [Sections 17 and 43 (2)]. - (1) Any member of a Committee may resign his office by tendering resignation in writing to its Chairman and if, the members tendering resignation is himself the Chairman, he shall submit it to the [Chief Administrator] [Substituted for the word 'Chairman of the Board' by Haryana Notification dated 2.12.1980.]Provided that if no Chairman of a Committee has been elected the member may submit his resignation to the [Chief Administrator] [Substituted for the word 'Chairman of the Board' by Haryana Notification dated 2.12.1980.](2)Every resignation received under sub-rule (1) shall forthwith be forwarded by the Chairman of the Committee alongwith his comments to the [Chief Administrator] [Substituted for the word 'Chairman of the Board' by Haryana Notification dated 2.12.1980.] who shall, with the least possible delay, forward the same with necessary comments to the State Government[which will decide it within two months of its receipt.] [Inserted vide notification dated the 2nd February, 1990 supra.](3)The acceptance of every resignation shall be notified by [the State Government which will decide it within two months of is receipt] [Substituted for the word 'the State Government' by Haryana Notificaation dated 2.2.1990.] in the Official Gazette and the member shall cease to function as such from the date of such notification.
