(1)Before a non-official trustee leaves India-(a)he shall intimate to [Chairman of the Board] [The words 'and if he is also a member of the Committee the Chairman of the Committee' omitted by S.R.O. 1360 dated 1.6.56.] of the date of his departure from and expected return to India, or(b)if he intends to absent himself for a longer period than six months, he shall tender his resignation.(2)[ If any trustee leaves India for a period of six months or more without intimation to the Chairman of the Board he shall cease to be a trustee ;] [Sub-para (2) substituted vide Notification No. 1,11013(13)/71 PF 1 dated 18.11.72.]Provided that the Central Government may restore him to trusteeship, if it is satisfied that there were reasonable grounds for his leaving India without intimation to the Chairman.
