Section 8 in The National Welfare board for Seafarers Rules, 1963
8. Removal of members from office.
- The Central Government may at any time remove from office any member of the Board -(a)if he is continuously absent from India for a period of more than twelve months and has not obtained the permission of the Chairman for such absence.(b)If he absents himself from three consecutive meetings of the Board without the permission of the Chairman;(c)If he is an undischarged insolvent;(d)If he is convicted of an offence which, in opinion of the Central Government, involves moral turpitude.(e)If in the opinion of the Central Government, he has ceased to represent the interest on whose behalf he was appointed;(f)If, in the opinion of the Central Government, it is for any other reason to be recorded in writing, not desirable that he should continue to be a member.
