Section 15 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
15. Removal from membership.
- The State Government may remove from office any member of the State Advisory Committee, if in its opinion such member has acted contrary to the provisions of the Act or these rules or has incurred any of the disqualification as specified in Rule 14 :Provided that no such member shall be removed unless a reasonable opportunity is given to him of making a representation against the proposed action under this rule.
