Section 5 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
5. Disqualification and removal of nominated members of the Committee.
(1)A member nominated under clause (f) of sub-section (3) of section 4 shall be disqualified to be a member of the Committee, and ceases to be such member, if he,-(a)becomes of unsound mind; or(b)is adjudicated as insolvent; or(c)is absent without leave of the Committee for more than three consecutive meetings of the Committee:Provided that the member ceasing to hold office under this clause may be restored by the Committee, if such member makes an application for the condonation of the absence; or(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.(2)The Government may remove any member who is or has become disqualified under sub-section (1) from the membership of the Committee:Provided that no order removing any member shall be passed unless the member has been given an opportunity of being heard.
