Section 8(2) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(2)A member of the State Authority nominated under clause (B) of rule 3 may be removed by the Government, if-(a)he fails, without sufficient cause, to attend three consecutive meetings of State Authority or five meetings held within the space of two years ; or(b)has been adjudged as insolvent ; or(c)has been convicted of an offence which in the opinion of the Government 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 State Authority prejudicial to the public interest.
