Section 5(1) in The Tamil Nadu Advocates' Welfare Fund Act, 1987
(1)A person shall be disqualified for being nominated under clause (e) of subsection (3) of section 4 as, and for being, 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:Provided that the member ceasing to hold office under this clause may be restored by the Trustee 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(e)is convicted by a criminal Court for an offence involving moral turpitude, unless such conviction has been set aside; or(f)ceases to practise as an advocate.
