Section 5 in The Punjab Advocates Welfare Fund Act, 2002
5. Disqualification and removal of nominated members.
- No person shall be nominated and continue as a member of the Trustee Committee under clause (e) of sub-section (3) or sub-section (5) of section 4, if he :-(a)is of unsound mind and stands so declared by a competent Court; or(b)is, or at any time has been, adjudicated insolvent; or(c)is or has been convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside; or(d)is a defaulter to the Fund; or(e)is debarred from practising on the ground of professional or other misconduct; or(f)Central Act 25 of 1961. - ceases to be an Advocate under the Advocates Act, 1961.
