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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan State Legal Services Authority Regulations, 1999

(2)A member of the Committee may be removed by the Chief Justice on the recommendation of the Executive Chairman if-
(a)he fails, without sufficient cause, to attend three consecutive meetings of the High Court Legal Services Committee; or
(b)his continuation is not considered to be desirable for any other good and sufficient cause.