Section 13(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)A person who has been removed from office under sub-section (1) shall be disqualified for being elected and for being a councillor for a period of five years from the date of his removal, unless the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government relieves him of the disqualification by an order which it is hereby empowered to make.Election of Councillors
