Section 6 in The Rajasthan Advocates Welfare Fund Act, 1987
6. Resignation and casual vacancy of Nominated Member.
(1)Any member nominated under clause (e) of sub-section (3) of section 4 by the Bar Council may resign his office by giving three months notice in writing to the Chairman of the Trustee Committee and on such resignation being accepted by the Chairman, Trustee Committee, the said member shall be deemed to have vacated his office.(2)If any member nominated under clause (e) of sub-section (3) of section 4:-(a)becomes subject to any of the disqualifications mentioned in section 5; or(b)is absent without leave from the Trustee Committee for more than three consecutive meetings of Trustee Committee, his seat shall thereupon become vacant.(3)A casual vacancy of a nominated member arising under sub-section (1) and sub-section (2) shall be filled in as soon as possible in the same manner and for the same term or duration as is mentioned in section 4.
