Section 5(2) in Uttar Pradesh Labour Welfare Fund Act, 1965
(2)The State 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)remains absent without leave of the Board at more than three consecutive meetings of the Board; or(c)in the Case of a member nominated under clause (b) of sub-section (3) of section 4, no more fulfills the conditions of his nomination.
