Section 5(2) in The Advocates' Welfare Fund Act, 2001
(2)No such Chairperson or Member of the Trustee Committee shall be removed under clause (d) or clause (e) of sub-section (1) unless he has been given a reasonable opportunity of being heard.The appropriate Government has been empowered to remove the Chairperson or any Member of the Trustee Committee who (i) is, or at any time has been, adjudged as an insolvent, or (ii) has become physically or mentally incapable; or(iii)has been convicted of an offence which involves moral turpitude; or(iv)has acquired such financial or other interest as is likely to affect prejudicially his functions;(v)has so abused his position as to render his continuation in office detrimental to the public interest; or(vi)is, or at any time has been absent without leave of the Trustee Committee for more than three consecutive meetings of the Trustee Committee.
