Section 7 in The Employees' Provident Funds Scheme, 1952
7. Cessation and restoration of trusteeship.
- If a Trustee or a member of [the Executive Committee or a Regional Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] fails to attend three consecutive meetings of the Board or Committee, as the case may be, without obtaining leave of absence from the Chairman of the Board or Committee, he shall cease to be a Trustee or member of the Committee:[Provided that the Central Government in the case of the Central Board [or the Executive Committee and the Chairman, Central Board in the case of any Regional Committee may restore him to trusteeship or membership of the Executive Committee or of] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee, as the case may be, if it is satisfied that there were reasonable grounds for the absence.] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]
