Section 12 in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
12. Disqualifications and removal.
(1)No person shall be chosen as, or continue to be, a member of the Board who,-(a)is a salaried officer of the Board; or(b)is or at any time has been adjudged insolvent; or(c)is found to be lunatic or becomes of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude.(2)The 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.
