Section 123(4) in The Code of Civil Procedure, 1908
(4)Each member of any such Committee shall hold office for such period as may be prescribed by the [High Court] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).] in this behalf; and whenever any member retires, resigns, dies or ceases to reside in the State in which the Committee was constituted, or becomes incapable of acting as a member of the Committee, the said [High Court] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).] may appoint another person to be a member in his stead.
