Section 8 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
8. Membership.
(a)A person appointed as a Member of the Committee by reason of any office held by him, shall cease to be a Member of the Committee as soon as he ceases to hold such office.(b)Immediately on ceasing to hold such office he shall give necessary intimation to the Committee in this behalf.(c)On receipt of such intimation the Secretary of the Committee shall ascertain the name and address of the new incumbent in the office and obtain formal orders appointing such person as Ex-Officio Member of the Committee.(d)A Member of the Committee desiring to resign his office may tender his resignation in writing under his hand addressed to the Chairman. The resignation shall be placed before the next meeting of the Committee and the decision of the Committee shall be communicated to the Member who has tendered such resignation.(e)If any non-official member referred to at Clauses 4, 5, 6 and 7 of the Scheme, fails, without sufficient cause, to attend 3 consecutive meetings of the Committee or ceases to represent the interest for which he has been nominated, his case shall be placed before the meeting of the Committee for consideration and the Committee after issuing notice to him and inviting his written representation and after considering such written representation, if any, decide whether he has ceased to be a Member of the Committee.(f)A Member of the Committee who has duly received a notice of the meeting but is unable to attend, may send a letter to the Chairman explaining the reasons for his inability to attend. Such letter shall be placed at the meeting of the Committee and the Committee may condone the absence of the Member for sufficient cause.
