Section 12 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
12. Disqualifications and removal.
(1)No person shall be chosen as, or continue to be, a member of the Board who-(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 becomes of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude.(2)The Government may remove from office any member w ho-(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.
