Section 8 in The Maharashtra State legal Aid and Advice Scheme, 1979
8. Term of Office of Members of Committees, etc.
- The term of office of a Member of the Committee, other than ex-officio Members, shall be two years :Provided that, if any such Member fails without sufficient cause to attend three consecutive meeting of the Committee, he shall cease to be such Member, and the decision of the Chairman on the question, whether he has ceased to be such Member or not, shall be final.(2)Whenever any person is nominated as a Member of the Committee by virtue of the post or office held by him, he shall forthwith cease to be a Member of the Committee if he ceases to hold such post or office.(3)A non-official Member of the Committee may at any time resign his office by submitting his resignation signed and addressed to the Chairman of the Committee. No such resignation shall take effect until it is accepted by the Chairman of the Committee.(4)Any vacancy in the office of a Member of a Committee shall be filled up as early as may be practicable, in the same manner as the original appointment and the person so nominated shall continue to be a member for the duration of the term of office of the Member in whose place he is nominated.(5)[ On the expiry of the term of the office of a Member, other than ex-officio member, he shall continue to be a Member of the Committee till new Member is appointed in his place. Such Member shall also be eligible for re-nomination.] [Sub-clause (5) was inserted by G. N., L. & J. D., No. LAB-1083/(191)-XIV, dated 17th September, 1983, clause 1.]
