Section 5 in Kerala Advocates' Clerks Welfare Fund Act, 2003
5. Disqualification and removal of nominated members of the Committee.
(1)A member nominated under clause (e) of sub-section (3) of section 4 shall be disqualified to be a member of the Committee and shall cease to be such member, if he,(a)becomes of unsound mind; or(b)is adjudged as insolvent; or(c)is absent without leave of the Committee for more than three consecutive meetings of the Committee:Provided that the member ceasing to hold office under this clause may be restored by the Committee, if such member makes an application for the condonation of his absence and the Committee is satisfied that there was sufficient cause for such absence; or(d)is a perpetual defaulter to the Fund (in case he is a 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 on appeal.(2)The Government may remove any member who is or has become disqualified under subsection (1), from membership of the Committee:Provided that no order removing any member shall be passed unless the member has been given an opportunity of being heard.
