Section 4 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
4. Term of office and other conditions of appointment of the High Court Legal Services Committee.
(1)The term of office of the members of the High Court Legal Services Committee nominated under regulation 3 by the Chief Justice shall be two years and they shall be eligible for re-nominations.(2)A member of the High Court Legal Services Committee under 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 ;(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, without 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.(3)A member may by writing under his hand addressed to the Chairman, resign from the High Court Legal Services Committee and such resignation shall take effect from the date on which it is accepted by the Chief Justice or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.(4)If any member nominated under regulation 3 ceases to be member of the High Court Legal Services Committee for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term .of the member in whose place he is nominated.(5)Subject to the provisions of sub-regulation (6) all members nominated under regulation 3 shall be entitled to payments of travelling allowance and daily allowance in respect of journeys performed in connection with the work of the High Court Legal Services Committee and shall be paid by the High Court Legal Services Committee in accordance with the rules as are applicable to the Class I Officers of the Government as amended from time to time.(6)If a member is a Government employee, he shall be entitled to draw the travelling allowance and daily allowance at the rates to which he is entitled to under the service rules applicable to him and shall draw from the department, in which he is employed and not from the State Authority.
