Section 8(1) in Abkari Workers' Welfare Fund Act, 1989
(1)The Government may, by notification in the Gazette, remove any non-official Director of the Board from office,-(a)if he has, without the permission of the Board, been absent from the meetings of the Board for three consecutive meetings :Provided, however, that such absence may be condoned by the Board before the publication of the notification in the Gazette;(b)if in the opinion of the Government, he is unsuitable or has become incapable of acting as a Director or has so abused his position as a Director as to render his continuance as such Director detrimental to the public interest:Provided that before removing a Director under this section, he shall be given a reasonable opportunity to show cause why he should not be removed.
