Section 5 in The Punjab Labour Welfare Fund Act, 1965
5. Powers of State Government to remove members from office in certain cases.
- The State Government may remove from office the [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] or any member of the Board who -(a)absents himself from three consecutive meetings of the Board without permission of the Chairman of the Board in the case of a member and of the State Government in the case of the Chairman;(b)is or has become subject to any of the disqualifications mentioned in sub-section (4) of section 4;(c)so abuses his position as to render his continuance in office detrimental to the public interest.
