Section 9(3) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
(3)Notwithstanding anything contained is sub-sections (5) and (7) of section 6 or other provisions of this Act or the rules made thereunder, the members (including the Chairman), whether nominated and other Manual Worker (Regulation of Employment and Welfare) (Amendment) Act, 1990 (Mah. XXVII of 1990), shall hold office during the pleasure of the State Government and, if in the opinion of the State Government—(a)the member representing the employer or the unprotected workers, ceases to adequately represent the employers, or as the case may be, the unprotected workers; or(b)having regard to the exigencies of circumstances or service in the State Government, the member (including the Chairman) representing the State Government, cannot continue to represent the State Governmentthe State Government may, by order remove all or any of them (including the Chairman) from office at any time.
