Section 8 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
8. Resignation and cession of Trustee.
(1)A trustee other than ex-officio Trustees, may resign his office by a letter addressed to the Chairperson and his office shall become vacant from the date on which the resignation is accepted by the Chairperson.(2)If a Trustee other than an ex-officio Trustee fails to attend three consecutive meetings of the Board, without obtaining leave of absence from the President, he shall cease to be a Trustee, provided that the Board may of its own motion or on an application made by such Trustee in this behalf restore a Trustee to his office if it is satisfied that there were reasonable grounds for the absence.
