Section 5 in The Rajasthan Advocates Welfare Fund Act, 1987
5. Disqualification and removal of nominated member of Trustee Committee.
- No person shall be nominated and continue to be as a member of Trustee Committee under clause (e) of sub-section (3) of section 4 if he-(a)is of unsound mind and stands so declared by a competent court; or(b)is, or at any time has been, adjudicated insolvent; or(c)is or has been convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside; or(d)is a defaulter to the fund; or(e)is debarred from practicing on the ground of professional or other misconduct; or(f)ceases to be an advocate under the Advocates Act, 1961 (Central Act 25 of 1961).
