Section 6 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
6. Absence from India.
(1)Before a non-official member leaves India he shall intimate to the Chairman the date of his departure from and the date of his expected return to India, and if he intends to be absent from India for a period longer than six months, he shall tender his resignation.(2)If any such member leaves India without taking action as required by sub-rule (1), he shall be deemed to have resigned with effect from the date of his departure from India.
