Section 8(2) in Punjab State Legal Services Authorities Rules, 1996
(2)A member of the State Authority nominated under clause (B) of rule 3 may be removed by the State Government if, -(a)he fails, without sufficient cause, to attend three consecutive meetings of the State Authority or five meetings held within the space of two years; 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 pre-judicial to the public interest.
