Section 10 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
10. Removal of non-official Directors.—
(1)The Government may, by notification, remove any non-official Director of the Board from his office for the following reasons,—(a)if he has, without the permission of the Board, been absent in three consecutive meetings of the Board:Provided that such absence may be condoned by the Board for sufficient reasons before the publication of the notification in the Gazette; or(b)if, in the opinion of the Government, he is ineligible or has become incapable of functioning as Director or has so abused his position as director detrimental to public interest:Provided that before removing a Director under this sub-section, he shall be given a reasonable opportunity to show cause why he should not be removed.(2)A non-official Director of the Board removed under clause (a) of sub-section (1), shall be disqualified for re-nomination as a Director of the Board for a period of three years from the date of his removal, unless otherwise ordered by the Government.(3)A non-official Director of the Board removed under clause (b) of sub-section (1) shall not be eligible for re-nomination until he is declared by an order of the Government to be no longer ineligible.
