Section 5 in The West Bengal Advocates Welfare Fund Act, 1991.
5. Disqualifications for membership of Trust Committee. -
(1)A member of the Trust Committee elected under clause (h), or nominated under clause (t), of sub-section (2) of section 4 shall be disqualified for being chosen as, and for being, such member-(a)if he is of unsound mind and stands so declared by a competent court; or(b)if he is an undischarged insolvent; or(c)if he is absent from more than three consecutive meetings of the Trust Committee without the leave of the Trust Committee; or(d)if he is a member of the Fund and defaults to pay the annual subscription to the Fund; or(e)if he commits a breach of trust; or(f)if he is convicted by a competent court for an offence involving moral turpitude;or(g)if he is suspended by the Bar Council from practice or if his name is removed by the Bar Council from the State roll.(2)The State Government may remove any member of the Trust Committee elected under clause (h), or nominated under clause (i), of subsection (2) of section 4, who has incurred any of the disqualifications as aforesaid, after giving him an opportunity of being heard.
