Section 4(2) in The High Court Legal Services Committee Regulations, 1997
(2)A member nominated under sub-regulation (2) of Regulation 3 may be removed by the Chief Justice, if he :(a)fails without sufficient cause to attend three consecutive meetings of the Committee;(b)has been adjudged an insolvent;(c)has been convicted of an offence which in the opinion of the Chief Justice involves moral turpitude;(d)has become physically or mentally incapable of acting as a member; or(e)has, in the opinion of the Chief Justice, so abused his position as to render his continuance as member prejudicial to the public interest :Provided that no member shall be removed from the Committee under clauses (a), (d) or (e) without affording him an opportunity of being heard.
