Section 15(1) in The Kerala Headload Workers Act, 1978
(1)No person shall be nominated as, or continue to be, a member of the Board who-(a)is a salarised officer of the Board, except person appointed as the Chief Executive of the Board, or(b)is, or at any time has been, adjudged an insolvent; 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;(e)ceases to represent the employers or headload workers, as the case may be.
