Section 45(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(2)The Government may remove from office any member who,-(a)is or has become subject to any of the disqualifications mentioned in sub-section (1); or(b)is absent without leave of the Board for more than three consecutive meetings, of the Board:Provided that before taking action under this sub-section, the member concerned shall be given an opportunity to make a representation against the action proposed.
