(2)The State Government shall notify in the Official Gazette every election of President of a Municipality and no President shall enter upon his duties as such until his election is so notified :Provided that the State Government may refuse to notify the election as President of any person who has incurred a disqualification under this Act or under any other law for the time being in force, subsequent to his election as member of the Municipality :Provided further that the State Government shall not refuse to notify the election of the President without giving an opportunity of being heard to the concerned person.]Conduct of Business
