Section 4(4) in The Rajasthan Legal Aid Rules, 1984
(4)A nominated member of the Board shall be disqualified to be a member if he-(a)becomes of unsound mind;(b)is adjudicated insolvent;(c)is absent without leave from the Executive Chairman of the Board for more than three consecutive meetings without reasonable cause; or(d)is convicted by a criminal court for an offence involving moral turpitude unless such conviction has been set aside; or(e)has committed breach of trust.
