Section 9 in The M.P. State Legal Services Authority Rules, 1996
9. The terms of office and other conditions relating thereto, of members and Member-Secretary of the State Authority under sub-section (4) of Section 6.
(1)The members of the State Authority nominated under sub-rule (3) of Rule 3 and 2 (vii) of Rule 3 by the State Government shall continue for a term of two years [and shall be eligible for renomination for one more term] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.].(1A)[ (i) The State Government may, in consultation with the Chief Justice of the High Court remove any member of the State Authority nominated under sub-rule (3) of Rule 3, who-(a)fails, without sufficient cause, to attend three consecutive meetings of the State Authority; or(b)has been adjudged as insolvent; or(c)has been convicted of an offence which, in the opinion of the State Government, 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 State Authority prejudicial to the public interest.(ii)A member may, by writing under his hand addressed to the State Government, resign from the State Authority and such resignation shall take effect from the date on which it is accepted by the State Government or on the expiry of 30 days from the date of tendering resignation, whichever is earlier.](2)A member of the State Authority nominated under sub-rule (3) of Rule 3 may, in consultation with the Chief Justice of the High Court be removed by the State Government it in the opinion of the State Government, he is not desirable to continue as a member.(3)If any member nominated under sub-rule (3) of Rule 3 ceases to be a member of the State Authority 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.(4)[ (a)] [Renumbered by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] All members nominated under sub-rule (3) of Rule 3 shall be entitled to payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority and shall be paid by the State Authority in accordance with the rules as are applicable to the Grade 'A' officers, as amended from time to time.(b)[ All members except the Executive Chairman and Member-Secretary, if they are retired Judges of High Court, shall function in an honorary capacity.] [Inserted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](5)[ All members except under sub-rule (2) of Rule 3 and those nominated under sub-rule (3) of Rule 3, who happen to be serving Government Officers, shall be entitled for payment of travelling allowances and daily allowances in respect of journeys performed in connection with the work of the State Authority in accordance with the provisions of the rules applicable to them and be paid by the office from where the concerned members draw their pay and allowances and expenditure on this account shall be debited to the budget head to which their pay and allowances are debited.] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.](6)The Member-Secretary of the State Authority shall be the whole time employee and shall hold office for a term not exceeding five years.(7)In all matters like age of retirement, pensions, pay and allowances; benefits and entitlements and disciplinary matters, the Member-Secretary shall be governed by the [Madhya Pradesh Uchcha Nyayik Sewa (Bharti Tatha Sewa Sharten) Niyam, 1994] [Substituted by Notification No. 17 (E)-58-97-XXI-B (II), dated 30-6-1998.] and he shall be on deputation to the State Authority.
