41. Disability of members removed under Section 40.
(1)A member removed under clause (a) of sub-section (1) of the preceding section shall, if otherwise qualified, be eligible for further election [* * *] [Omitted by U.P. Act No. 7 of 1953.] or nomination.(2)A member removed under clause (b) of sub-section (1) of the preceding section [* * *] [Omitted by U.P. Act No. 7 of 1949.] shall not be so eligible [* * *] [Omitted by U.P. Act No. 7 of 1949.] [unless his disqualification no longer exists] [Substituted by U.P. Act No. 26 of 1964.].(3)A member removed under sub-section (3) of the preceding section shall not be so eligible for a period of [five] [Substituted by U.P. Act No. 26 of 1964.] years from the date of his removal :Provided that the State Government may for sufficient reason exempt any person from his disability.(4)A member removed under any other provision of the preceding section shall not be so eligible until he is declared [for reasons to be specified] [Inserted by U.P. Act No. 7 of 1949.] to be no longer ineligible, and he may be so declared, by an order of the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.].
