Section 50 in Rajasthan State Legal Services Authority Regulations, 1999
50. Term of office and other Conditions of appointment of the District Legal Awareness Committee.
(1)The term of office of the members of the District Legal Awareness Committee nominated under sub-regulation (4) of regulation 49 shall be of two years and they shall be eligible for re-nomination.(2)A Member of District Legal Awareness Committee nominated under sub-regulation (4) of regulation 49 may be removed by the Executive Chairman of the State Legal Services Authority on the recommendations of the Chairman of the District Legal Awareness Committee, if-(a)he fails, without sufficient cause, to attend three consecutive meetings of the District Legal Awareness Committee ; or(b)has been adjudged an insolent ; or(c)has been convicted of an offence, which in the opinion of the Executive Chairman involves moral turpitude; or(d)has become physically or mentally incapable of acting as member ; or(e)has so abused his position as to render his continuance in the District Legal Awareness Committee prejudicial to the public interest :Provided that, no member shall be removed from the District Legal Awareness Committee without affording him reasonable opportunity of being heard.(3)A member may, by writing under his own hand addressed to the Executive Chairman resign from the District Legal Awareness Committee and such resignation shall take effect from the date on which it is accepted by the Executive Chairman of the State Authority or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under sub-regulation (4) of regulation 49 ceases to be member of the District Legal Awareness Committee for any reason, the vacancy shall be filled up in 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.(5)Subject to the provisions of sub-regulation (6) the member of the committee shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in a connection with the Meeting/Camp held by the District Legal Awareness Committee and shall be paid by the District Legal Services Committee at such rates admissible to the class two officer of the State Government or as may be prescribed by the State Legal Services Authority.(6)If a member is a government employee, he shall be entitled to draw the travelling allowances and daily allowances 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.(7)The Chief Judicial Magistrate of concerned district of the other judicial officer nominated by the Chairman of the District Legal Awareness Committee shall be the Secretary of the District Legal Awareness Committee.
