Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 15 in Karnataka Labour Welfare Fund Act, 1965 15. Power of State Government to remove any person on staff of the Board. - The State Government shall have the power to remove any person whom it may deem unsuitable from the service of the Board.
