If a nominated Trustee-- (a) dies, or (b) is absent from the meetings of the Trustees for more than twelve consecutive months, or (c) desires to be discharged, or (d) refuses or becomes incapable to act, or (e) is appointed to perform the duties of 1 [any of the offices specified in clauses (a) to (e) of sub-section (1) of section 2], the authority which nominated the Trustee may nominate a new Trustee in his place.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.