Section 5(2) in Telangana Labour Welfare Fund Act, 1987
(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:Provided that before taking, action under this sub-section, the member concerned shall be given an opportunity to make his representation against the action proposed.
