Section 5 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
5. Disqualification and removal of nominated members of the Welfare Fund Committee.
- A member nominated under clause (f) of sub-section (3) of Section 4 shall be disqualified to be a member of the Committee, and cease to be such member, if he,-(a)becomes of unsound mind;(b)is adjudged insolvent;(c)is absent without leave of the Committee for more than three consecutive meetings of the Committee;(d)is a defaulter to the Fund (in case he is a member of the Fund) or has committed breach of trust; or(e)is convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside.
