59. Election of ineligible persons and disqualification subsequently incurred.
(1)Where a person elected to be a member was not eligible for such election on account of any disqualification referred to in section 57 or 58 or where a person incurs such disqualification subsequent to his election as a member, the election of such person shall be void upon the State Government making a declaration to that effect:Provided that no such declaration shall be made if the question of such disqualification was raised in an election petition presented under this Chapter.(2)No act done by member, as aforesaid, while remaining in office, shall be invalid on account of his election being declared void subsequently.(3)The casual vacancy arising out of any election being declared void under this section shall be filled up in accordance with the provision of this Act.
