Section 5 in The Maharashtra Advocates Welfare Fund Act, 1981
5. Disqualifications and removal of nominated members of Trustee Committee
(1)A member nominated under clause (c) or clause (d) of sub-section (3) of section 4 shall be disqualified to be a member of the Trustee Committee, if he -(a)becomes of unsound mind; or(b)is adjudged insolvent; or(c)is absent without leave of the Trustee Committee for more than three consecutive meetings of the Committee; or(d)is a defaulter to the Fund (in case he is a member of the Fund) or has committed a breach of trust; or(e)is convicted by a Criminal Court for an offence involving moral turpitude, unless such conviction has been set aside.(2)The State Government may remove any member who is or has become disqualified under sub-section (1) from membership of the Trustee Committee:Provided that, no order removing any member shall be passed unless that member and the Bar Council in the case of a member nominated by it have been given an opportunity of being heard:Provided further that, nothing in this section shall apply where the State Government terminates the membership of a member nominated by it under sub-section (4) of section 4, on the ground other than incurring any of the disqualification and removal under this subsection.
