Section 5(2) in The Maharashtra Advocates Welfare Fund Act, 1981
(2)The State Government may remove any member who is or has become disqualified under sub-section (1) from membership of the Trustee Committee:Provided that, no order removing any member shall be passed unless that member and the Bar Council in the case of a member nominated by it have been given an opportunity of being heard:Provided further that, nothing in this section shall apply where the State Government terminates the membership of a member nominated by it under sub-section (4) of section 4, on the ground other than incurring any of the disqualification and removal under this subsection.
