Section 5 in The Maharashtra Labour Welfare Fund Act, 1953
5. Disqualifications and removal.
(1)No person shall be chosen 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 a lunatic or becomes of unsound mind; or(d)is or has been convicted of any office 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.
