Section 5 in The Tamil Nadu Advocates' Welfare Fund Act, 1987
5. Disqualification and removal of nominated member of Trustee Committee.
(1)A person shall be disqualified for being nominated under clause (e) of subsection (3) of section 4 as, and for being, 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 meetings of the Committee:Provided that the member ceasing to hold office under this clause may be restored by the Trustee Committee, if such member makes an application for the condonation of the absence; or(d)is a defaulter to the Fund (in case he is a member of the Fund); or(e)is convicted by a criminal Court for an offence involving moral turpitude, unless such conviction has been set aside; or(f)ceases to practise as an advocate.(2)The Government may remove any member who is or has become disqualified under sub-section (1) from the membership of the Trustee Committee:Provided that no order removing any member shall be passed unless the member and the Bar Council have been given an opportunity of being heard.
