(3)If, in the opinion of Director, any member of the executive committee except the Registrar is responsible for mismanagement of the Federation or has failed to perform any duty lawfully assigned to him or commits any act which is prejudicial to the interest of the Federation he may, by an order in writing and after giving such member an opportunity to state his objection, if any, disqualify him from being a member of such committee for a period not exceeding three years as may be specified in the order and every such order shall state the reasons for which it is made and shall be communicated to the federation and the member concerned.
