Section 5(1) in Telangana Labour Welfare Fund Act, 1987
(1)No person shall be nominated 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 of unsound mind, or;(d)is or has been convicted by a Criminal Court for an offence involving moral turpitude, unless such conviction has been set aside; or(e)is in arrears of any sum due to the Board.
