(2)The previous sanction referred to in sub-section (1) shall not be granted if"(i)the foreman has been convicted of any offenceunder this Act or under any of the Acts repealed by this Act; or(ii)the foreman has defaulted in the payment of fees or the filing of statements or records, required to be paid or filed under this Act, or has violated any of the provisions of this Act or the rules made thereunder; or(iii)the foreman has been convicted of any offence involving misappropriation, forgery, counterfeiting, falsification of accounts or any other offence involving breach of trust and sentenced to imprisonment for any term, unless a period of five years has elapsed since his release :Provided that before refusing previous sanction, the foreman shall be given an opportunity of being heard.
