Section 5 in Telangana Labour Welfare Fund Act, 1987
5. Disqualifications and removal.
(1)No person shall be nominated as or continue to be, a member of the Board who-(a)is a salaried official of the Board; or(b)is or at any time has been adjudged insolvent or has suspended payment of his debts or has compounded with his creditors; or(c)is found to be of unsound mind, or;(d)is or has been convicted by a Criminal Court for an offence involving moral turpitude, unless such conviction has been set aside; or(e)is in arrears of any sum due to the Board.(2)The 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:Provided that before taking, action under this sub-section, the member concerned shall be given an opportunity to make his representation against the action proposed.
