(3)Corrupt practices shall entail disqualification for being elected as a member or [President] [Substituted for 'Chairman' by Haryana Act No. 3 of 1994.] of a committee for such period, not exceeding [six] [Substituted for 'five' by Haryana Act No. 3 of 1994.] years, as the Tribunal may in its order direct:Provided that the State Government may, for reasons to be recorded, remove any disqualification under this Chapter or reduce the period of any such disqualification.
