6. [Ceasation and restoration of Trusteeship] [The word 'cessation of membership' substituted vide Notification No. 1,11015(21)/70 PF 1 dated 1.12.71.]
- [(A trustee [†] [The words 'A trustee shall cease to be such' substituted vide Notification No. 1,11015(21)/70 P.F. 1 dated 1. 12.71.] shall cease to be such)] trustee, [†] [The words 'or member of the Committee' 'or re-election as the case may be' 'or member' 'or the Committee' 'or membership, as the case may be' were omitted by S.R.O. 1360, dated 1.6.56.] if he fails to attend three consecutive meetings of the Board [†] [The words 'or member of the Committee' 'or re-election as the case may be' 'or member' 'or the Committee' 'or membership, as the case may be' were omitted by S.R.O. 1360, dated 1.6.56.] without obtaining leave of absence from the Chairman of the Board ;Provided that the Central Government may restore him to trusteeship [†] [The words 'or member of the Committee' 'or re-election as the case may be' 'or member' 'or the Committee' 'or membership, as the case may be' were omitted by S.R.O. 1360, dated 1.6.56.] if it is satisfied that there were reasonable grounds for the absence.
