Section 50(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)A Member of District Legal Awareness Committee nominated under sub-regulation (4) of regulation 49 may be removed by the Executive Chairman of the State Legal Services Authority on the recommendations of the Chairman of the District Legal Awareness Committee, if-(a)he fails, without sufficient cause, to attend three consecutive meetings of the District Legal Awareness Committee ; or(b)has been adjudged an insolent ; or(c)has been convicted of an offence, which in the opinion of the Executive Chairman involves moral turpitude; or(d)has become physically or mentally incapable of acting as member ; or(e)has so abused his position as to render his continuance in the District Legal Awareness Committee prejudicial to the public interest :Provided that, no member shall be removed from the District Legal Awareness Committee without affording him reasonable opportunity of being heard.
