Section 9 in Rajasthan State Legal Services Authority Regulations, 1999
9. Term of Office and Other Conditions of Appointment of the District Legal Services Authority.
(1)The term of office of the members of the District Legal Services Authority shall be of two years and they shall be eligible for re-nomination.(2)A member of District Legal Services Authority may be removed by the Executive Chairman of the State Legal Services Authority on the recommendations of the Chairman of the District Legal Services Authority, if -(a)he fails without sufficient cause, to attend three consecutive meetings of the District Legal Services Authority; or(b)has been adjudged an insolvent; or(c)has been convicted of an offence, which in the opinion of the Executive Chairman involves moral turpitude; or(d)has become physically or mentally incapable of acting as member; or(e)has so abused as a member his position as to render his continuance in the District Legal Services Authority prejudicial to the public interest:Provided that, no member shall be removed from the District Legal Services Authority without affording him reasonable opportunity of being heard.(3)A member may, by writing under his own hand addressed to the Executive Chairman resign from the District Legal Services Authority and such resignation shall take effect from the date on which it is accepted by the Executive Chairman of the State Authority or on the expiry of thirty days from the date of tendering resignation, whichever is earlier.(4)If any member nominated to the District Legal Services Authority ceases to be a member 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 so nominated.(5)Subject to the provisions of sub-regulation (6) the members of the Committee shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the Meeting/Camp held by the District Legal Services Authority and shall be paid by the District Legal Services Authority at such rates admissible to the class II officer of the State Government or as may be prescribed by the State Legal Services Authority.(6)If a member is a Government Employee, he shall be entitled to draw the travelling allowances and daily allowances at the rates to which he is entitled under the service rules applicable to him and shall draw from the department, in which he is employed.
