Section 35(2) in Chhattisgarh State Legal Services Authority Regulations, 2003
(2)(a)(i)A member of the Taluk Committee, nominated under sub-rule (3) of the Rule 16 may be removed by the State Government if in the opinion of the State Government he is not desirable to continue as a member.(ii)A member may, by writing under his hand addressed to the Chairman Taluk Committee, resign from the Taluk Committee and such resignation shall take effect from the date on which it is accepted by the Chairman.(b)Any vacancy in the office of a member of the Taluk Committee may be filled up in the same manner as provided for the nomination and the person so nominated shall hold office for the residuary, term of the member in whose place he is nominated.
