(1A)[ The President shall cease to hold office as such if the State Government declares that-(a)he has become disqualified for any of the reasons specified in clause (a) to (d), (f) and (g) of sub-section (2) of section 5:or(b)his case falls under clause (c) of sub-section (1):Provided that no such declaration shall be made unless he has been given a reasonable opportunity of showing cause there- against.] [Added by Rajasthan Act 18 of 1966.]
