Section 6 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
6. Cessation and Restoration of Trusteeship.
- A trustee ceases to be a trustee on the Board, if he,-(i)ceases to be an employee of the CSEB;(ii)ceases to be a member of the fund;(iii)is a nominee of representative or other union and the union withdraws;(iv)fails to attend three consecutive meetings of the Board without obtaining leave of absence from the Chairman of Board of Trustees who may restore him to Trusteeship if the Board is satisfied that there were reasonable grounds for such absence;(v)a trustee of the Board may resign his office by letter in writing addressed to the Chairman, Board of Trustees and his office shall fall vacant from the date on which his resignation is accepted by Board of Trustees;(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.(vii)If a Trustee is unable to attend any meeting of the Board of Trustees, he may by a written instrument signed by him addressed to the Chairman of the Board for leave of absence.(viii)The vacancy so caused in the Board shall be filled in accordance with the provisions of Regulation above and on every such appointment fund shall vest in the continuing and new Trustees. Such Trustees shall hold the officer upto the end of the terms of the other Trustees of the Board.
