Section 45(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)A member of the High Court Legal Awareness Committee nominated under sub-regulation (4) of regulation 44 may be removed by the Executive Chairman of the State Legal Services Authority with the consultation of Chief Justice, if -(a)he fails, without sufficient cause, to attend three consecutive meetings of the High Court Legal Awareness Committee; or(b)has been adjudged an insolvent; or(c)has been convicted of an offence, which in the opinion of the Executive Chairman 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 High Court Legal Awareness Committee prejudicial to the public interest :Provided that, no such member shall be removed from the High Court Legal Awareness Committee without affording him reasonable opportunity of being heard.
