Section 10(2) in The Employees' Provident Funds Scheme, 1952
(2)If any trustee or a member of a Regional Committee leaves India for a period of six months or more without intimation to the Chairman of the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] or of the Regional Committee, as the case may be, he shall be deemed to have resigned from the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] or the Committee.
