Section 10 in The Employees' Provident Funds Scheme, 1952
10. Absence from India.
(1)Before a non-official trustee or a member of a Regional Committee leaves India-(a)he shall intimate to the Chairman of the [Central Board] [Substituted by G.S.R. 1488, dated 1.9.1971.] or of the Committee, as the case may be, of the dates of his departure from and expected return to India, or(b)if he intends to absent himself for a period longer than six months, he shall tender his resignation.(2)If any trustee or a member of a Regional Committee leaves India for a period of six months or more without intimation to the Chairman of the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] or of the Regional Committee, as the case may be, he shall be deemed to have resigned from the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] or the Committee.
