Section 5 in The Orissa Labour Welfare Fund Act, 1996
5. Disqualifications and removal.
(1)No person shall be nominated as, or continue to be, a member under clauses (xiii) and (xiv) of Sub-section (3) of Section 4 of the Board who -(a)is a salaried official of the Board; or(b)is, or at anytime has been, adjudged insolvent or has suspended payment of his debts or has compounded with his creditors; or(c)is found to be of unsound mind; or(d)is, or has been, convicted of any offence involving moral turpitude, unless such conviction has been set aside; or(e)is in arrears or any sum due to the Board.(2)The Government may remove from office any nominated 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 his representation against the action proposed.
