Section 7(1) in The Gujarat Advocates Welfare Fund Act, 1991
(1)A person shall be disqualified to be a [nominated or for being a] [Substituted for 'nominated' by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.] member if he-(a)is adjudged by a competent Court to be of unsound mind; or(b)is adjudicated an insolvent and has not obtained his discharge or(c)is convicted of an offence which in the opinion of the State Government involves moral turpitude; or(d)has in the opinion of the State Government committed a breach of trust or where he is a member of the Fund committed persistent default in payment of his contribution to the Fund under Section 19.[***] [Sub-section (2) deleted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003. Prior to its deletion it was read as:'(2) The State Government may remove any nominated member who is or has become disqualified under sub-section (1) from his office as a member of the administrative Committee: Provided that no order removing any member shall be made unless that member and the Bar Council have been given an opportunity of being heard.']
