Section 6(8) in Gujarat Primary Education Act, 1947
(8)If the Judge sets aside an election under Clause (a) of sub-section (5) he may, if he thinks fit, declare any person by whom any corrupt practice has been committed within the meaning of sub-section (6) to be disqualified from being a member of any school board for a term of years not exceeding five and the decision of the Judge shall be conclusive:Provided that no such declaration shall be made in respect of any person without such person being given an opportunity to show cause why such declaration should not be made:Provided further that such person may by an order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in that behalf be at any time relieved from such disqualification.
