Section 7 in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
7. Disqualifications and removal.
(1)No person shall be appointed as a member of the Board if he-(a)is an officer or servant under the Board, or(b)is an undischarged insolvent; or(c)is found to be lunatic or becomes of unsound mind; or(d)is or has been convicted by a criminal court for any offence involving moral turpitude; or(e)is in arrears of any sum due to the Board.(2)The Government may remove from office a 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.
