13I. [ Removal of an elected president and member having any disqualification at the time of election. [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
- The State Election Commission may, after such enquiry, as it may deem fit and after giving an opportunity of being heard, by an order, remove the president or a member, if he was having any disqualification mentioned in section 13A or rules framed under this Act at the time of his election. The office of the president or member so disqualified shall become vacant immediately.]
