Section 6(2) in Chhattisgarh State Legal Services Authority Regulations, 2003
(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.
