Section 18(1) in Kerala Construction Workers' Welfare Fund Act, 1989
(1)The Government may, by notification in the Gazette, remove any non-official Director of the Board from office,-(a)if, he has, without the permission of the Board, been absent from the meetings of the Board for three consecutive meetings :Provided, however, that such absence may be condoned by the Board before the publication of the notification the Official Gazette ;(b)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a Director or has so abused his position as a Director as to render his continuance as such Director detrimental to the 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.
