Section 79C(7) in The Employees' Provident Funds Scheme, 1952
(7)A person shall cease to be a Trustee of the Board if,-(a)he ceases to be an employee of the establishment; or(b)he ceases to be a member of the provident fund of the establishment; or(c)the union on whose behalf he was elected or nominated, ceases to recognised by the employer; or(d)he fails to attend three consecutive meetings of the Board without obtaining leave of absence from the Chairman of the Board of Trustees. The Chairman may, however, condone the absence of a trustee if he is satisfied that there were reasonable grounds for such absence.
