Section 261 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
261. Removal from Membership.
- The State Government may remove from office any member of the Board, if in its opinion such a member has acted contrary to the provisions of these rules or has incurred any of disqualification in Rule 6 ceased to represent the interest, which he purports to represent on the Board :Provided that no such member shall be removed unless a reasonable opportunity is given to him of making any representation against the proposed action.
