Section 13 in Energy Conservation (Venture Capital Fund for Energy Efficiency) Rules, 2017
13. Cessation of Trusteeship.
(1)A Trustee shall cease to be the trustee if he:-(a)resigns or dies; or(b)becomes an undischarged insolvent; or(c)becomes unsound mind and stands so declared by a competent court; or(d)refuses to act or becomes incapable of acting; or(e)has been absent without obtaining leave of absence from three consecutive meetings of the Board of Trustees; or(f)is found guilty by the Competent Court of Law of an offence involving moral turpitude; or(g)is found to have acted against the interest of the Trust.(2)The trustees may unanimously decide that the activities of the trustee are detrimental to the objectives or activities or administration of the Trust.(3)A nominated trustee shall cease to be a trustee on expiry of the period of nomination:Provided that no person shall be removed under this rule before the expiry of his term without giving that person a reasonable opportunity of being heard.
