(2)The competent authority may, after following the procedure laid down in subsection (1) disqualify for a period not exceeding five years, any person who has resigned from his office of member, President or Vice-President or otherwise ceases to hold any such office and has been guilty of misconduct as specified in sub-section (1), or has been incapable of performing his duties:Provided that such action shall be taken within six months from the date on which the person resigns or ceases to hold any such office.
