15. Resignation of the Chairman or member of a Gram Sabha Adalat.
(1)(a)A member of a Gram Sabha Adalat may resign by submitting his resignation in writing to the Chairman who may accept the resignation. The Chairman may resign by submitting his resignation to the State Government which may accept such resignation.(b)(i)If in the opinion of the State Government a member of a Gram Sabha Adalat has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or neglects or refuses to perform, or has become incapable of performing any of the duties as a member of the Gram Sabha Adalat, the State Government may remove such member after giving him an opportunity of being heard and after such enquiry as is deemed necessary.(ii)If any enquiry is held under Clause (i), the State Government may suspend such member from being on the Gram Sabha Adalat for such period as they think fit.(iii)On removal of a member from Gram Sabha Adalat under Clause (i) his office shall become vacant and shall be disqualified for being elected as a member of Adalat for a period of three years from the date of his removal or for such lesser period as the State Government may allow for any particulars case.(2)Filling up of casual vacancy of a Gram Sablia Adalat.-If any member of a Gram Sabha Adalat fails to complete his term of office either by death, removal or resignation, the vacancy shall be filled up by election of another person in the manner prescribed in sub-Rule (2) of Rule 14 and thereupon the member so elected shall fill such vacancy for the term for which such member would otherwise have continued in office.
