Section 15 in The Kerala Headload Workers Act, 1978
15. Disqualifications and removal.-
(1)No person shall be nominated as, or continue to be, a member of the Board who-(a)is a salarised officer of the Board, except person appointed as the Chief Executive of the Board, or(b)is, or at any time has been, adjudged an insolvent; or(c)is found to be a lunatic or becomes of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude;(e)ceases to represent the employers or headload workers, as the case may be.(2)The Government may remove from office any 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.
