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Union of India - Section

Section 8 in The Mines Rules, 1955

8. Absence from India

.-(1) Before a member leaves India-(a)he shall intimate to the Chairman the date of his departure from and the date of his expected return to India;(b)if he intends to be absent from India for a period longer than six months, he shall tender his resignation.
(2)If any member leaves India without taking the action required by sub-rule (1), he shall be deemed to have resigned with effect from the date of his departure from India.