Section 15(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(2)If a Trustee fails to attend three consecutive meetings of the Board of Trustees without obtaining permission for leave from the Chairman, he shall cease to be a Trustee :Provided that the Chairman of the Board of Trustee may on his own motion or application of such Trustee in this behalf restore the Trustee in his office on being satisfied that there were reasonable grounds for absence.
