Section 9(1A) in The M.P. State Legal Services Authority Rules, 1996
(1A)[ (i) The State Government may, in consultation with the Chief Justice of the High Court remove any member of the State Authority nominated under sub-rule (3) of Rule 3, who-(a)fails, without sufficient cause, to attend three consecutive meetings of the State Authority; or(b)has been adjudged as insolvent; or(c)has been convicted of an offence which, in the opinion of the State Government, 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 State Authority prejudicial to the public interest.(ii)A member may, by writing under his hand addressed to the State Government, resign from the State Authority and such resignation shall take effect from the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.]
