Section 5 in The Maharashtra Domestic Workers Welfare Board Act, 2008
5. Disqualification and removal of member.
(1)No person shall be chosen as, or continue to be, a member of the Board who,-(a)is a salaried officer of the Board;(b)is or at any time has been adjudged insolvent;(c)is found to be lunatic or become of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude.(2)The State Government may remove from office any member, who,-(a)is or has become subject to any of the disqualifications mentioned in sub-section (1); or(b)is absent without leave of the Board for more than three consecutive meetings of the Board;(c)in the opinion of the Government, has so abused the position of member as to render that persons continuation in the office detrimental to the public interest or is otherwise unfit or unsuitable to continue as such member:Provided that, no person shall be removed under clause (c), unless that person has been given a reasonable opportunity to show cause as to why he should not be removed.(3)Notwithstanding anything contained in any other provisions of this Act, the members shall hold office during the pleasure of the State Government and if in the opinion of the State Government,-(a)the member representing employers and the domestic workers, ceases to adequately represent the employers or, as the case may be, the domestic workers, or(b)having regard to exigencies of circumstances or services in the State Government, the member representing the State Government cannot continue to represent the State Government, then it may, by an order, remove all or any of them from office at any time.
