Section 5(1) in The West Bengal Advocates Welfare Fund Act, 1991.
(1)A member of the Trust Committee elected under clause (h), or nominated under clause (t), of sub-section (2) of section 4 shall be disqualified for being chosen as, and for being, such member-(a)if he is of unsound mind and stands so declared by a competent court; or(b)if he is an undischarged insolvent; or(c)if he is absent from more than three consecutive meetings of the Trust Committee without the leave of the Trust Committee; or(d)if he is a member of the Fund and defaults to pay the annual subscription to the Fund; or(e)if he commits a breach of trust; or(f)if he is convicted by a competent court for an offence involving moral turpitude;or(g)if he is suspended by the Bar Council from practice or if his name is removed by the Bar Council from the State roll.
