Section 6 in Chhattisgarh State Legal Services Authority Regulations, 2003
6. Terms of office and other conditions relating thereto of the members of the Committee.
(1)The term of the Office of Member of the Committee, other than ex-officio member, shall be two years :Provided that a Member shall be eligible for re-nomination for one more term.(2)(i)The Chief Justice may remove any Member of the Committee nominated under sub-regulation (3) of Regulation 5 who -(a)tails, without sufficient cause, to attend three consecutive meetings of the Committee; or(b)has been adjudged as insolvent; or(c)has been convicted of an offence which, in the opinion of the Chief Justice involves moral turpitude; or(d)has become physically or mentally incapable of acting as Member;(e)has abused his position as to render his continuance in the Committee prejudicial to the public interest.(ii)Notwithstanding anything contained in Cl. (i), no Member shall be removed from the Committee on the ground specified in sub-clause (e) of that clause unless the Chairman, on a reference being made to him in this behalf by the Committee, has, on an enquiry held by him in accordance with such procedure as he may specify in this behalf, recommended that the Member ought, on such ground, to be removed.(iii)a Member may, by writing under his hand addressed to the Chairman resign from the Committee and such resignation shall take effect from the date on which it is accepted by the Chairman.(3)Any vacancy in the Office of a Member of the Committee may be filled up in the same manner as provided for nomination and the person so nominated shall hold office for the residuary term of the Member in whose place he is nominated.(4)(a)All Members nominated under sub-regulation (3) of Regulation 5 shall be entitled to payment of travelling allowances, and daily allowances in respect of journeys performed in connection with the work of the Committee and shall be paid by the Committee in accordance with the rules as are applicable to Grade 'A' Officers, of the State Government.(b)All Members, shall function in an honorary capacity.(5)All Members covered under sub-regulation (2) of Regulation 5 and those nominated under sub-regulation (3) of that regulation, who happen to be serving Government Officers, shall be entitled to the payment of traveling allowances and daily allowances in respect of the journeys performed in connection with the work of the Committee in accordance with the provisions of the rules applicable to them and paid by the office from where the concerned Members shall be drawing their pay and allowances and expenditures on this account shall be debited to budget head to which their pay and allowances shall be debited.
