Section 45(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)No person shall be nominated or continued to be a member of the Board who,-(a)is an official, drawing salary from the Board;(b)is or has been adjudged at any time insolvent or has suspended payment of his debts or has compounded with his creditors;(c)is found to be of unsound mind;(d)is or has been convicted by a criminal court for an offence involving moral turpitude, unless such condition has been set aside; or(e)is in arrears of any sum due to the Board.
