Section 14(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)A member of the Taluk Legal Services Committee may be removed by the Executive Chairman, State Legal Services Authority on the recommendation of the Chairman of the Taluk Legal Services Committee in consultation with the Chairman, District Authority if -(a)he fails, without sufficient cause, to attend three consecutive meetings of the Taluk Legal Services Committee; or(b)has been adjudged an insolvent; or(c)has been convicted of an offence, which in the opinion of the Executive Chairman involves moral turpitude; or(d)has become physically or mentally incapable of acting as member; or(e)has so abused, as member, his position as to render his continuance in the Taluk Legal Services Committee prejudicial to the Public interest;Provided that, no member shall be removed from the Taluk Legal Services Committee without affording him reasonable opportunity of being heard.
