Section 45 in Rajasthan State Legal Services Authority Regulations, 1999
45. Term of office and other conditions of appointment of the High Court Legal Awareness Committee.
(1)The term of office of the members of the High Court Legal Awareness Committee nominated under sub-regulation (4) of regulation 44 shall be for two years and they shall be eligible for re-nomination.(2)A member of the High Court Legal Awareness Committee nominated under sub-regulation (4) of regulation 44 may be removed by the Executive Chairman of the State Legal Services Authority with the consultation of Chief Justice, if -(a)he fails, without sufficient cause, to attend three consecutive meetings of the High Court Legal Awareness Committee; 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 a member; or(e)has so abused his position as to render his continuance in the High Court Legal Awareness Committee prejudicial to the public interest :Provided that, no such member shall be removed from the High Court Legal Awareness Committee without affording him reasonable opportunity of being heard.(3)A member may by writing under his own hand addressed to the Executive Chairman resign from the High Court Legal Awareness Committee and such resignation shall take effect from the date on which it is accepted by the Executive Chairman of the State Authority or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under sub-regulation (4) of regulation 44 ceases to be member of the High Court Legal Awareness Committee for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall be a member for the remaining term of the member in whose place he is so nominated.(5)Subject to the provisions of sub-regulation (6), all members nominated under sub-regulation (4) of regulation 44 shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the Meeting/Camp held by the High Court Legal Awareness Committee and shall be paid at such rates as may be admissible to a class 1st officer while travelling on official duty or as may be specified by the State Legal Services Authority.(6)If a member is a government employee, he shall be entitled to draw the travelling allowances and daily allowances at the rates to which he is entitled under the Service Rules applicable to him and shall draw from the department in which he is employed.(7)The Secretary of the High Court Legal Services Committee or the person nominated by the Executive Chairman of the State Legal Services Authority shall be the Secretary of the High Court Legal Awareness Committee.
