Section 16 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
16. Retirement of Trustees : A Trustee may retire at anytime on giving seven days notice in writing to the Board and to the Chairman of the Trustees of the Fund of his/her desire to retire.
The office of Any Trustee shall be vacated if the Trustee being an employee ceases to be in the service of the Board or if he shall permanently leave India or for reasons of illness or infirmity or mental incapacity has become incompetent or incapable to act in the opinion of the other Trustees.
