Section 8(1) in The Coal Mines Provident Fund Scheme
(1)Before a non-official trustee leaves India-(a)he shall intimate to [Chairman of the Board] [The words 'and if he is also a member of the Committee the Chairman of the Committee' omitted by S.R.O. 1360 dated 1.6.56.] of the date of his departure from and expected return to India, or(b)if he intends to absent himself for a longer period than six months, he shall tender his resignation.
