Section 45 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
45. Disqualification and removal.
(1)No person shall be nominated or continued to be a member of the Board who,-(a)is an official, drawing salary from the Board;(b)is or has been adjudged at any time insolvent or has suspended payment of his debts or has compounded with his creditors;(c)is found to be of unsound mind;(d)is or has been convicted by a criminal court for an offence involving moral turpitude, unless such condition has been set aside; or(e)is in arrears of any sum due to the Board.(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.
