Section 14(5) in The M.P. State Legal Services Authority Rules, 1996
(5)[ (i) A member of the District Authority nominated under sub-rule (3) by the State Government shall continue for two years and be eligible for renomination for one more term.(ii)The State Government may in consultation with the Chief Justice of the High Court, remove any member who-(a)has been adjudged as insolvent; or(b)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(c)has so abused his position as to render his continuance in the District Authority prejudicial to the public interest :Provided that no member shall be removed on the ground specified in clause (c) unless the Patron-in-Chief or the Executive Chairman, on a reference made to him in this behalf by the State Government, has on an enquiry made by him in accordance with such procedure as he may specify in this behalf, recommended the removal of such member be removed.(iii)A member may, by writing in his hand addressed to the State Government, resign from the District Authority and such resignation shall take effect on the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering his resignation, whichever is earlier.(iv)A member nominated under sub-rule (3), may, with the approval of the Chief Justice of the High Court, be removed by the State Government if in the opinion of the State Government he is not desirable to continue as a member.(v)If any member nominated under sub-rule (3) ceases to be a member of the District Authority for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.(vi)All members nominated under sub-rule (3) shall be entitled to payment of Travelling Allowances and Daily Allowances in respect of journeys performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to the Grade 'B' officers of the....(vii)If the nominated member is a Government employee, he shall be entitled to only one set of Travelling allowances and daily Allowances either from his parent department, or, as the case may be, from the District Authority.]
