(2)The competent authority may, after following the procedure laid down in subsection (1), disqualify for a period not exceeding five years, any person who has resigned his office as a member, President or Vice-President or otherwise ceased to hold any such office and has been guilty of misconduct specified in sub-section (1) or has been incapable of performing his duties.Provided that an action shall be taken within six months from the date on which the person resigns, or ceases to hold, any' such office.
