Section 6 in The Bihar State Advocates' Welfare Fund Act, 1983
6. Disqualification and removal of nominated member of Trustee Committee.
(1)A member nominated under clause (c) or clause (e) of subsection (3) of Section 5 shall be disqualified to be a member of the Trustee Committee if he-(a)becomes of unsound mind; or(b)is adjudged insolvent; or(c)is absent without leave of the Trustee Committee for more than three consecutive meeting of the Committee; or(d)is a defaulter to the Fund (in case he is 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; or(f)is debarred from practising on the ground of misconduct; or(g)ceases to be an advocate under the Advocates' Act.(2)The Government may remove any member who is or has become disqualified under sub-section (1) from membership of the Trustee Committee:Provided that no order removing any member shall be passed unless that member and the Bar Council in the case of a member nominated by it has been given an opportunity of being heard.
