Section 15 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
15. Removal of Trustees.
(1)A Trustee may resign his office by a letter addressed to the Chairman of the Board of Trustees and his office shall remain vacant from the date the resignation is accepted.(2)If a Trustee fails to attend three consecutive meetings of the Board of Trustees without obtaining permission for leave from the Chairman, he shall cease to be a Trustee :Provided that the Chairman of the Board of Trustee may on his own motion or application of such Trustee in this behalf restore the Trustee in his office on being satisfied that there were reasonable grounds for absence.(3)If any member of the Board of Trustees ceases to be an employee of the Board is transferred from the headquarters of the Board he shall cease to be a Trustee.(4)A casual vacancy caused by death of resignation or for any other reason whatever, shall be filled in accordance with Rule 5 and Trustee appointed against that casual vacancy shall hold office for the remaining period.
