Section 6(2) in The Legal Literacy Camp, Scheme, 1999
(2)Term of office and other conditions of appointment of the Saksharata Dal of High Court Legal Services Committee :-(i)Term. - The term of office of the members of the High Court Legal Saksharata Dal shall be for two years and they shall be eligible for renomination for one more term.(ii)Removal. - A member of the High Court Legal Saksharata Dal may be removed by the Chairman of the High Court Legal Services Committee with the consultation of the Chief Justice, if:-(a)he fails without sufficient cause, to attend three consecutive meetings of the High Court Legal Saksharata Dal Committee;(b)has been adjudged as an insolvent; or(c)has been convicted of an offence which in the opinion of the Chairman 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 High Court Legal Saksharata Dal prejudicial to the public interest :Provided that, no such member shall be removed from the High Court Legal Saksharata Dal without providing reasonable opportunity of being heard.(iii)Resignation. - A member may, by writing under his own hand addressed to the Chairman, resign from the High Court Legal Saksharata Dal and such resignation shall come into effect from the date on which it is accepted by the Chairman of the High Court Legal Services Committee or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.(iv)Vacancy. - If any member nominated under the High Court Legal Saksharata Dal for any reason, the vacancy shall be filled up on the same manner as the original nomination and the person so nominated shall be a member for the remaining term of the member in whose place he is so nominated.(v)Allowances. - Subject to the provisions all members nominated shall be entitled for travelling allowance and daily allowance in respect of journeys performed in connection with the Meeting/Camp held by the High Court Legal Saksharata Dal and shall be paid at such rates as may be admissible to a Class one Officer while travelling on official duty or as may be specified by the High Court Legal Services Committee. If a member is a Government employee, he shall be entitled to draw the travelling allowance and daily allowance 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.(vi)Secretary. - The Secretary of the High Court Legal Services Committee or the person nominated by the Chairman of the High Court Legal Saksharata Dal shall be the Secretary of the High Court Legal Saksharata Dal.
