Section 5 in The Bombay Labour Welfare Fund Act, 1953
5. Disqualifications and removals.
(1)No person shall be chosen as, or continue to be a member of, the Board who-(a)is a salaried official of the Board ; or(b)is or at any time has been adjudged insolvent or has suspended payment of his debts or has compounded with his creditors ; or(c)is found to be a lunatic or becomes of unsound mind ; or(d)is or has been convicted of any offence involving moral turpitude.(2)The State Government may remove from office any member who-(a)is or has become subject to any of the disqualifications mentioned in subsection (1); or(b)is absent without leave of the Board for more than three consecutive meetings of the Board.
