Section 8 in The Jammu and Kashmir Legal Services Authorities Rules, 1998
8. The term of office and other conditions of Members of the State Authority.
(1)The term of office of the members nominated under clauses (B) of rule 3 of the State Authority shall be two years and they shall be eligible for re-nomination.(2)A member of the State Authority nominated under clause (B) of rule 3 may be removed by the Government, if-(a)he fails, without sufficient cause, to attend three consecutive meetings of 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 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.(3)Notwithstanding anything contained in sub-rule (2), no member shall be removed from the State Authority on the grounds specified therein unless a reference in this behalf is received by the Government from the Executive Chairman after holding such an enquiry as he deems fit.(4)A member may, by writing under his hand addressed to the Executive Chairman, resign from the State Authority and such resignation, shall take effect on the expiry of a period of thirty days from the date of tendering resignation.(5)If any nominated member ceases to be member of the State Authority for any reason, the vacancy shall be filled up in the manner and from the source from which the same was originally filled under clause (B) of the rule 3 arid a person so nominated to fill a `casual' vacancy shall continue to he a member for remainder of his predecessor's term.(6)All nominated 'members shall be entitled to payment of travelling allowance and daily allowance in respect of journeys performed in connection with the meetings of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Class I Officers of the Government as amended from time to time.(7)The ex-office members shall be entitled to travelling allowance and daily allowance either from his parent Department, or as the case may be, from the State Authority.
