Section 9 in The National Welfare board for Seafarers Rules, 1963
9. Suspension of representation on the Board of Bodies or Associations.
- If, after such enquiry as it may deem necessary, the Central Government is of the opinion that any body or association which is represented on the Board has acted or is acting in a manner prejudicial to he interest of seafarers generally, it may be order, suspend t he representation of that body or association for such period as may be specified in that order.
