Section 4(2) in Himachal Pradesh State Legal Services Authority Regulations, 1996
(2)A member of the High Court Legal Services Committee under sub-regulation (3) of regulation 3 may be removed by the Chief Justice of the High Court, if-(a)he fails, without sufficient cause, to attend three consecutive meetings of the High Court Legal Services Committee; or(b)has been adjudged as insolvent; or(c)has been convicted of an offence, which in the opinion of the State Authority 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 Services Committee prejudicial to the public interest :Provided that no member shall be removed from the High Court Legal Services Committee, without affording him reasonable opportunity of being heard.
