Section 15 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
15. Appointment of Trustees to be made by the Board : The power of appointing the Trustees shall be vested with the Board which shall while making such appointments observe the limitations laid down in these presents and the Board shall also have power to fill up at any time any vacancy in the number of Trustees and to remove a Trustee by giving seven days notice in writing to the Trustees at his/her last known address and to the continuing Trustees. The Trust shall be under no obligation to fill the vacancy occasioned in respect of any Trustee so removed or any other vacancy, in the number of Trustees.
