Section 4 in Rajasthan State Legal Services Authority Regulations, 1999
4. Term of the Committee.
(1)The term of office of the committee nominated under subsection (2) of section 8-A of the Act by the Chief Justice shall be two years.Provided that the Committee shall continue to function even after expiry of its term till a new committee is appointed in its place.Provided further that a member appointed under clause (d) of sub-regulation (4) of Regulation 3 shall cease to be a member on his ceasing to hold the office by virtue of which he was appointed.(2)A member of the Committee may be removed by the Chief Justice on the recommendation of the Executive Chairman if-(a)he fails, without sufficient cause, to attend three consecutive meetings of the High Court Legal Services Committee; or(b)his continuation is not considered to be desirable for any other good and sufficient cause.(3)A member may, by writing under his hand addressed to the Chief Justice resign from the Committee and such resignation shall be effective from the date on which it is accepted by the Chief Justice or on the expiry of thirty days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under Section 8-A of the Act and this regulation ceases to be member of the 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 Committee.(5)Subject to the provisions of sub-regulation (6) all members nominated under regulation 3 shall be entitled to the payment of travelling allowances and daily allowances in respect of journeys performed in connection with the meetings and functions of the Committee and shall be paid by the Committee at such rates as may be admissible to a class I officer, while travelling on official duty.(6)If a member is a Government Employee, he shall be entitled to draw the travelling allowances and daily allowances at such rates as are admissible to him under the service rules applicable to him and shall draw the allowances from the department, in which he is so employed.(7)The Secretary of the Committee shall be a Judicial Officer of the rank specified under rule 8 of the Rules, to be appointed by the Chief Justice in consultation with the Executive Chairman and he shall in addition to the pay and allowances admissible to him as a Judicial Officer under the service rules applicable to him be paid an honorarium of Rs. 500/- per month for the performance of the duties which may be revised from time to time by the State Authority in consultation with the State Government.
