Section 5(2) in The Orissa Labour Welfare Fund Act, 1996
(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.
