Section 4 in Himachal Pradesh State Legal Services Authority Regulations, 1996
4. Term of office and other conditions of appointment of the High Legal Services Committee.
(1)The term of office of the Members of the High Court Legal Services Committee nominated under sub-regulation (3) of regulation 3 by the State Authority shall be two years and they shall be eligible for re-nomination.(2)A member of the High Court Legal Services Committee under sub-regulation (3) of regulation 3 may be removed by the Chief Justice of the High Court, if-(a)he fails, without sufficient cause, to attend three consecutive meetings of the High Court Legal Services Committee; or(b)has been adjudged as insolvent; or(c)has been convicted of an offence, which in the opinion of the State Authority involves moral turpitude; or(d)has become physically or mentally incapable of acting as a member; or(e)has so abused his position as to render his continuance in the High Court Legal Services Committee prejudicial to the public interest :Provided that no member shall be removed from the High Court Legal Services Committee, without affording him reasonable opportunity of being heard.(3)A member may, by writing under his hand addressed to the Chairman, resign from the High Court Legal Services Committee and such resignation shall take effect from the date on which it is accepted by the State Authority or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under sub-regulation (3) of regulation 3 ceases to be member of the High Court Legal Services Committee for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.(5)Subject to the provisions of sub-regulation (6) all members nominated under sub-regulation 3 shall be entitled to payment of travelling and daily allowance in respect of journeys performed in connection with the work of the High Court Legal Services Committee and shall be paid by the High Court Legal Services Committee in accordance with the Himachal Pradesh Government instructions contained in Finance Regulation Department Office Memorandum No. Fin-(c)-B(7)-2/88, dated 24-5-1995, as amended from time to time.(6)If a member is a Government employee, he shall be entitled to draw the travelling allowance and daily allowance at the rates to which he is entitled to under the service rules applicable to him and shall draw from the department, in which he is employed and not from the High Court Legal Services Committee.(7)The Secretary of the High Court Legal Services Committee shall be the part time officer of the High Court Legal Services Committee and he shall be paid honorarium for the performance of the functions as such, at such rates as may be fixed, from time to time, by the State Authority, in consultation with the State Government.
