Section 21 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
21.
Cessation of trusteeship on absence from the meetings of the Board of Trustees :-(1)A trustee of a charitable or religious institution or endowment for which a Board of Trustees is constituted, shall cease to hold office as such-(a)Where more than three ordinary meetings of the Board of Trustees have been held within a period of three consecutive months reckoned from the date of commencement of the term of office of the trustee or of the date of the last meeting which he attended or of the date of his restoration to the office as member under sub-section (2), as the case may be, if he absents himself from all such meetings; or(b)where less than three ordinary meetings have been held within the said period of three months, if he absents himself from three consecutive ordinary meetings held during and after the said period:Provided that no meeting from which a member absented himself shall be counted against him under this sub-section if-(i)due notice of that meeting was not given to him in the prescribed manner;or(ii)the meeting was held on a requisition of members.Provided further that nothing in this sub-section shall apply to a member who attends any meeting other than ordinary meeting held-(i)in respect of clause(a), within the said period of three months.(ii)in respect of clause (b), before the third ordinary meeting.Explanation. - For the purpose of this sub-section-(i)ordinary meeting" shall mean a meeting held after giving a notice of atleast three days before the day of the meeting.(ii)where a meeting other than an ordinary meeting intervenes between one ordinary meeting and another ordinary meeting, those two ordinary meetings shall be regarded as being consecutive to each other;(iii)a meeting adjourned for want of quorum shall be deemed to be a meeting.(2)Where a person ceases to be a member under sub-section (1), the person authorised in this behalf by the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, shall forthwith intimate the fact by registered post to the member concerned and report the fact to the Board of Trustees at its next meeting. If such member applies for restoration of his membership to the Board of Trustees within thirty days of the receipt by him of such intimation, he shall be deemed to have been restored to his membership and the person aforesaid shall report the fact of such restoration to the Board of Trustees at its next meeting.Provided that where a member who is so restored to his membership again incurs the disqualification under subsection (1), the Board of Trustees may on his application for restoration filed within a period of thirty days of the receipt by him of the intimation from the person aforesaid regarding the disqualification, restore him to his membership.
