Section 11 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
11. Disqualifications and removal.
(1)No person shall be chosen as, or continue to be, a member of a Board if he-(a)is a salaried officer of the Board; or(b)is or at any time has been adjudged insolvent; or(c)is found to be a lunatic or of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude; or(e)is an employer, or a representative of an employer, who is a defaulter in paying contribution under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952,or the Employees' State Insurance Act, 1948, or the West Bengal Labour Welfare Fund Act, 1974.(2)The State Government may remove from office any member of a Board if he-(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 in more than three consecutive meetings of the Board.(3)Where, in the opinion of the State Government, any person nominated to represent the employers or the unprotected workers on a Board has ceased to represent such employers or workers, the State Government may by notification declare that with effect from such date as may be specified therein such person shall cease to be a member of the Board.
