Section 6(1) in The Bihar State Advocates' Welfare Fund Act, 1983
(1)A member nominated under clause (c) or clause (e) of subsection (3) of Section 5 shall be disqualified to be a member of the Trustee Committee if he-(a)becomes of unsound mind; or(b)is adjudged insolvent; or(c)is absent without leave of the Trustee Committee for more than three consecutive meeting of the Committee; or(d)is a defaulter to the Fund (in case he is member of the Fund) or has committed breach of trust; or(e)is convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside; or(f)is debarred from practising on the ground of misconduct; or(g)ceases to be an advocate under the Advocates' Act.
