Section 5(1) in The West Bengal Labour Welfare Fund Act, 1974
(1)No person shall be chosen as, or continue to be, a member of the Board who -(a)[ is a salaried official of the Board other than the Welfare Commissioner; or] [[Clause (a) substituted by W.B. Act 23 of 1980, which was earlier as under :-'(a) is a salaried official 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; or(e)is an employer or the representative of an employer, if the employer is a defaulter in paying contribution under the Employees' Provident Funds and Family Pension Fund Act, 1952, or under the Employees' State Insurance Act, 1948.
