8. Absence from India. - (1) Before a member of the Board leaves India:
(a)he shall intimate the Secretary the date of his departure from, and the date of his expected return to, India, and(b)if he intends to be absent from India for a longer period than six months, he shall tender his resignation.(2)If a member leaves India without observing the provisions of sub-rule (1), he shall be deemed to have resigned with effect from the date of his departure from India.
