Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in Karnataka 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 subsection (1); or
(b)is absent without leave of the Board for more than three consecutive meetings of the Board.