(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.
