(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 his office as a member, Sarpanch or Upa-Sarpanch, or otherwise ceased to hold any such officer and has been guilty of misconduct specified in sub-section (1) or has been incapable of performing his duties and functions:Provided that an action under this sub-section shall be taken within six months from the date on which the person resigns or ceases to hold any such office.
