Section 9(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)A member of District Legal Services Authority may be removed by the Executive Chairman of the State Legal Services Authority on the recommendations of the Chairman of the District Legal Services Authority, if -(a)he fails without sufficient cause, to attend three consecutive meetings of the District Legal Services Authority; or(b)has been adjudged an insolvent; or(c)has been convicted of an offence, which in the opinion of the Executive Chairman involves moral turpitude; or(d)has become physically or mentally incapable of acting as member; or(e)has so abused as a member his position as to render his continuance in the District Legal Services Authority prejudicial to the public interest:Provided that, no member shall be removed from the District Legal Services Authority without affording him reasonable opportunity of being heard.
