Section 17 in Kerala Construction Workers' Welfare Fund Act, 1989
17. Term of Office of Directors.
(1)A Director nominated under sub-section (3) of section 16 shall hold office for a period of three years.(2)Notwithstanding anything contained in section 18, the Government may, at any time, for reasons to be recorded in writing remove from office any Director of the Board after giving him a reasonable opportunity of showing cause against the proposed removal:Provided that it shall not be necessary to record in writing the reason for the removal or to give an opportunity of showing cause against the proposed removal if the Government are of the opinion that it is not expedient in the public interest to record the reasons in writing or to give such opportunity.(3)Any Director may resign him membership by giving notice in writing to the Government. The resignation shall be deemed to have come into effect from the date of the resignation letter.
