Section 4 in The High Court Legal Services Committee Regulations, 1997
4. Term of Office and other conditions of the members.
(1)The term of the office of the members nominated under sub-regulation (2) of Regulation 3 shall be two years and such members shall be eligible for re-nomination.(2)A member nominated under sub-regulation (2) of Regulation 3 may be removed by the Chief Justice, if he :(a)fails without sufficient cause to attend three consecutive meetings of the Committee;(b)has been adjudged an insolvent;(c)has been convicted of an offence which in the opinion of the Chief Justice involves moral turpitude;(d)has become physically or mentally incapable of acting as a member; or(e)has, in the opinion of the Chief Justice, so abused his position as to render his continuance as member prejudicial to the public interest :Provided that no member shall be removed from the Committee under clauses (a), (d) or (e) without affording him an opportunity of being heard.(3)A member may, by writing under his hand addressed to the Chief Justice, resign from the membership of the Committee and the resignation shall take effect from the date on which it is accepted by the Chief Justice.(4)If any member nominated under sub-regulation (2) of Regulation 3 ceases to be a member for any reason, the vacancy shall be filled up in the manner provided in these regulations for the residue of the term of the person in whose place he is nominated.(5)All non-official members nominated under sub-regulation (2) of Regulation 3 shall be entitled to payment of such travelling allowance and daily allowance in respect of journeys performed in connection with the work of the Committee at the rates as admissible to Group 'A' officer of the State Government.
