Section 7 in Election of Chairman of the Board of Trustees
7.
(1)A Chairman may resign from his office in writing which shall take effect from the date of its acceptance by the Board of Trustees. If the resignation tendered by the Chairman is not accepted by the Board of Trustees, the Government, the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, accept the same, after satisfying themselves that the resignation is tendered for genuine reasons and then the election of a new Chairman shall be conducted within a period of thirty days from the date of acceptance of the resignation in accordance with these rules.(2)Where a Chairman of the Board of Trustees dies, the election of a new Chairman shall be conducted with a period of thirty days from the date of death, in accordance with these rules;Provided that if no Chairman is elected as provided in sub-rule(1) or sub-rule (2), as the case may be, the Government in the case of a Board of Trustees constituted under clause (a) of sub-section (1) of Section 15, and the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, in the case of any other Board of Trustees shall nominate one of the members of the Trust Board as Chairman.
