Section 54 in Rajasthan State Legal Services Authority Regulations, 1999
54. Term of office and other conditions of appointment of the Taluk Legal Awareness Committee.
(1)The term of office of the members of the Taluk Legal Awareness Committee nominated under sub-regulation (4) of regulation 53 shall be of two years and they shall be eligible for re-nomination.(2)A member of Taluk Legal Awareness Committee nominated under sub-regulation (4) of regulation 53 may be removed by the Chairman, District Legal Awareness Committee on the recommendations of the Chairman of the Taluk Legal Services Committee if he comes under any of the disqualifications mentioned in sub- regulation (2) of regulation 45:Provided that, no Member shall be removed from the Taluk Legal Awareness Committee without affording him reasonable opportunity of being heard.(3)A member may, by writing under his own hand addressed to the chairman, District Legal Services Authority resign from the Taluk Legal Awareness Committee and such resignation shall take effect from the date on which it is accepted by the Chairman, District Legal Services Authority or on the Expiry of 30 days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under sub-regulation (4) of regulation 53 ceases to be member of the Taluk Legal Awareness 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 member in whose place he is nominated.(5)Subject to the provisions of sub-regulation (6) the members of the committee shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the Meeting/Camp held by the Taluk Legal Awareness Committee and shall be paid by the Taluk Legal Services Committee at such rates as may be admissible to a class three employee while travelling on official duty or as may be prescribed by the State Legal Services Authority.(6)If a member is a government employee, he shall be entitled to draw the travelling allowances and daily allowances at the rates to which he is entitled under the Service Rules applicable to him and shall draw from the department in which he is employed.(7)Any employee of the District Legal Services Authority nominated by the Chairman, District Legal Services Authority shall be the secretary of the Taluk Legal Awareness Committee.
