Section 6A(3) in Gujarat Primary Education Act, 1947
(3)When in relation to proceedings under sub-section (1) the member admits that he was disqualified under the provisions of Section 5 or Section 9-A or where under the aforesaid sub-section the State Government decides that the member was disqualified, his seat shall thereupon become vacant; but no person who does not admit that he was disqualified, shall be held to be disqualified unless such decision has been arrived at after giving such person reasonable opportunity to show cause.]
