Section 6 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
6. Disqualification and removal of nominated members of Trustee Committee.
(1)A member nominated under clause (c) or clause (d) of sub-section (3) of section 5 shall be disqualified to be a member of the Trustee Committee, if he-(a)becomes of unsound mind ; or(b)is adjudged involvement ; or(c)is absent without leave of the Trustee Committee for more than three consecutive meetings of the Committee ; or(d)is a defaulter to the Fund (in case he is member of the Fund) or has committed breach of trust ; or(e)is convicted by a criminal court for an offence involving moral turpitude ; unless such conviction has been set aside ; or(f)is debarred from practising on the ground or misconduct ; or(g)ceases to be an Advocate under the Advocate's Act.(2)The Government may remove any member who is or has become disqualified under sub-section (1) from, membership of the Trustee Committee :Provided that no order removing any member shall be passed unless that member and the Bar Council in the case of a member nominated by it has been given an opportunity of being heard.
