(3)Where the candidate is a person who, having held any office referred to in clause (K) of section 34 has been dismissed or removed and period of five years has not elapsed since the dismissal or removal such person shall not be deemed to be duly nominated as a candidate unless his nomination paper is accompanied by a certificate issued in the prescribed manner by the State Election Commission to the effect that he has not been dismissed or removed for corruption, or disloyalty.
