Section 7 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
7. Trustees leaving India.
- Before a Trustee leaves India. -(a)he shall intimate to the Chairman of the Board of Trustees a date of his departure from and expected return to India.(b)If he intends to absent himself for a period longer than six months he shall tender his resignation.(c)If any Trustee leaves India for a period of six months or more without intimation to the Chairman of the Board of Trustees, he shall be deemed to have resigned from the Board of Trustees.
