Section 5 in The Orissa Advocates' Welfare Fund Act, 1987
5. Disqualification of nominated members of the Committee.
(1)A person shall be disqualified for being nominated at appointed as and for being a member of the Committee, if, he-(a)becomes of unsound mind; or(b)is adjudged insolvent; or(c)is absent without leave of the 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 breach of trust; or(e)is convicted by a Criminal Court for an offence involving moral turpitude, unless such conviction has been set aside; or(f)in case of an Advocate removed from the roll of the State Bar Council for whatsoever reason.(2)On a member being disqualified as per Sub-section (1) a vacancy arises from the date on which the Committee declare him to be so disqualified.
