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8. Vacation of office of Trustees.- (1) The Central Government shall remove a Trustee if he- (a) becomes subject to any of the disqualifications mentioned in section 6; or 2[(aa) has, in the opinion of the Central Government, ceased to represent the interest by virtue of which he was appointed or elected; or] (b) refuses to act or becomes incapable of acting; or (c) is, without the permission of the Board previously obtained, absent from six consecutive ordinary meetings of the Board; or (d) is absent from the meetings of the Board for a period exceeding six consecutive months; or (e) acts in contravention of the provisions of section 19. (2) A Trustee may resign his office by giving notice in writing to the Chairman who shall forward the same to the Central Government, and on such resignation being accepted by that Government he shall be deemed to have vacated his office.    |
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