Section 4 in The Supreme Court Legal Services Committee Regulations, 1996
4. The term of office and other conditions relating thereto of the members of the Committee.
(1)The term of the office of a member of the Committee, other than ex officio member, shall be two years.(2)Where a person is nominated as a ex officio member, such person shall cease to be a member of the Committee, if he ceases to hold the post or office by virtue of which he has been nominated as a ex officio member.(3)Any vacancy in the office of a member of the Committee, shall be filled up in the same manner as the originally appointed member and the person so nominated shall continue to be a member for the remaining period of term of office of that member in whose place he has been nominated.(4)A member other than ex officio member shall be eligible for nomination for not more than two term.
