Section 11(1) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
(1)No person shall be chosen as, or continue to be, a member of a Board if he-(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 a lunatic or of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude; or(e)is an employer, or a representative of an employer, who is a defaulter in paying contribution under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952,or the Employees' State Insurance Act, 1948, or the West Bengal Labour Welfare Fund Act, 1974.
