Section 6(vi) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(vi)The Board of Trustees may remove from office any trustee of the Board, if found to have been indulged in any activity against the interest of the Board or its beneficiaries. But no such Trustee shall be removed from office unless reasonable opportunity is given to such trustee and the body whom he represents of making any representation against the proposed action.
