Section 14 in The Orissa Town Planning and Improvement Trust Act, 1956
14. Leave of absence and filling or casual vacancies in certain cases.
(1)The Trust may permit any Trustee, other than the Chairman or an ex officio Trustee, to absent himself from meetings of the Trust for any period not exceeding such limit (which shall not be less than four consecutive months) as may be prescribed by the State Government.(2)If any Trustee other than ex officio Trustee is permitted by the Trust to absent himself from its meetings for any period exceeding four months or if any such Trustee dies or resigns his office or is removed from office under Section 13 the vacancy shall be filled within two months by a fresh nomination or appointment, as the case may be, for the unexpired portion of the term of office of the Trustee in whose place the new Trustee is to be nominated or appointed.
