Section 4 in The Orissa State Legal Services Authority Regulations, 1996
4. Term of office and other conditions of appointment of members of the Committee.
(1)The term of office of the members of the Committee nominated under Sub-regulation (3) of Regulation 3 shall be [three years] [Substituted vide Orissa Gazette Extraordinary No. 160 dated 1.2.2003.] and they shall be eligible for re-nomination.(2)A member of the Committee nominated under Sub-regulation (3) of Regulation 3 may be removed by the Chief Justice of the High Court, if the member -(a)fails, without sufficient cause, to attend three consecutive meetings of the Committee; or(b)has been adjudged an insolvent; or(c)has been convicted of an offence, which in the opinion of the State Authority, 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 Committee prejudicial to the public interest :Provided that no member shall be removed from the Committee without being afforded reasonable opportunity of being heard.(3)A member may, by writing under his hand addressed to the Chairman, resign from the Committee and such resignation shall take effect from the date on which it is accepted by the State Authority or on the expiry of thirty days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under Sub-regulation (3) of Regulation 3 ceases to be a 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 members in whose place he is nominated.(5)Subject to the provision of Sub-regulation (6) all members nominated under Sub-regulation (3) of Regulation 3 shall be entitled to payment of travelling allowance and daily allowance in respect of journey performed in connection with the work of the Committee and shall be paid by the Committee at the rates admissible to the first grace officers of the State Government under the Orissa Travelling Allowances Rules.(6)If a member is Government employee, he shall be entitled to draw travelling allowance and daily allowance at the rates to which he is entitled to under the Travelling Allowance Rules applicable to him and shall draw from the Department, in which he is employed and not from the Committee.
