Section 8(2) in The Coal Mines Provident Fund Scheme
(2)[ If any trustee leaves India for a period of six months or more without intimation to the Chairman of the Board he shall cease to be a trustee ;] [Sub-para (2) substituted vide Notification No. 1,11013(13)/71 PF 1 dated 18.11.72.]Provided that the Central Government may restore him to trusteeship, if it is satisfied that there were reasonable grounds for his leaving India without intimation to the Chairman.
