Section 13 in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016
13. Disqualification and removal of non-official members.
(1)The Government may remove any non-official member of the Board from office,-(a)if he is of unsound mind;(b)if he is adjudged as undischarged insolvent;(c)if he, without the permission of the Board, fails to attend three consecutive meetings of the Board; and(d)if in the opinion of the Government, he is not suitable or has become incapable of acting as a member of the Board or has so abused his position as a member as to render his continuance as member of the Board as such detrimental to public interest:Provided that before removing a member of the Board under this sub-section, he shall be given a reasonable opportunity to show cause why he should not be removed.(2)A non-official member of the Board removed under clause (c) of sub-section (1) shall be disqualified for re-nomination as a member of the Board for a period of three years from the date of his removal, unless otherwise ordered by the Government.(3)A non-official member of the Board removed under clause (d) of sub-section (1) shall not be eligible for re-nomination until he is declared by an order of the Government to be no longer ineligible.
