Section 5 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
5. Disqualification and removal of nominated members of the Committee.
(1)A member nominated under clause (f) 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)remains absent without leave of the Committee for more than three consecutive meetings of the Committee,Provided that the members ceasing to hold under this clause may be restored by the Committee, if such member makes an application for the condonation of the absence; or(d)is a defaulter to the Fund ( if 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.(2)The Government may remove any member who is or has become disqualified under sub-section (1), from the membership of the Committee.Provided that the no order removing any member shall be passed unless the member has been given an opportunity of being heard.
