Section 14 in Rajasthan State Legal Services Authority Regulations, 1999
14. Term of office and other conditions of appointment of the Taluk Legal Services Committee.
(1)The term of office of the Members of the Taluk Legal Services Committee shall be of two years and they shall be eligible for re-nomination.(2)A member of the Taluk Legal Services Committee may be removed by the Executive Chairman, State Legal Services Authority on the recommendation of the Chairman of the Taluk Legal Services Committee in consultation with the Chairman, District Authority if -(a)he fails, without sufficient cause, to attend three consecutive meetings of the Taluk Legal Services 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 member; or(e)has so abused, as member, his position as to render his continuance in the Taluk Legal Services Committee prejudicial to the Public interest;Provided that, no member shall be removed from the Taluk Legal Services Committee without affording him reasonable opportunity of being heard.(3)A member may, by writing under his hand addressed to the Executive Chairman, State Legal Services Authority resign from the Taluk Legal Services Committee and such resignation shall take effect from the date on which it is accepted by the Executive Chairman, State Legal Services Authority or on the expiry of thirty days from the date of tendering resignation whichever is earlier.(4)If any member ceases to be member of the Taluk Legal Services Committee for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.(5)Subject to the provisions of sub-regulation (6) all members of the Committee shall be entitled to the payment of travelling allowances and daily allowances in respect of journeys performed in connection with the Meetings/Camp held by the Taluk Legal Services Committee and shall be paid by the Taluk Legal Services Committee at such rates as may be admissible to a class III employee while travelling on official duty or as may be prescribed by the State Legal Services Authority.(6)If a member is a Government Employee, he shall be entitled to draw the travelling allowances and daily allowances at the rates to which he is entitled under the service rules applicable to him and shall draw from the department in which he is employed.
