Section 54(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)A member of Taluk Legal Awareness Committee nominated under sub-regulation (4) of regulation 53 may be removed by the Chairman, District Legal Awareness Committee on the recommendations of the Chairman of the Taluk Legal Services Committee if he comes under any of the disqualifications mentioned in sub- regulation (2) of regulation 45:Provided that, no Member shall be removed from the Taluk Legal Awareness Committee without affording him reasonable opportunity of being heard.
