Section 13(1) in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017
(1)A Trustee shall cease to be the trustee if he:-(a)resigns or dies; or(b)becomes an undischarged insolvent; or(c)becomes unsound mind and stands so declared by a competent court; or(d)refuses to act or becomes incapable of acting; or(e)has been absent without obtaining leave of absence from three consecutive meetings of the Board of Trustees; or(f)is found guilty by the Competent Court of Law of an offence involving moral turpitude; or(g)is found to have acted against the interest of the Trust.
