7. Removal from [Trusteeship] [The word 'membership' substituted vide Notification No. 1, 11015(21)/70, PF I, dated 1.12.71.]
- The Central Government may remove from office any trustee if it is satisfied that the trustee has ceased to represent the interest on whose behalf he was nominated [or that his continuance is otherwise undesirable] [Plese see on next page].
