(a) if he is convicted of an offence involving moral turpitude;

(b) if he is convicted of an offence under the provisions of of the Untouchability (Offences) Act, 1955 (22 of 1955 ):

(c) 4[ if he is dismissed or removed from employment or office under the State on any charge involving moral turpitude. Explanation.-- In this clause, the expression" State" shall have the meaning assigned to it under article 12 of the Constitution:] Provided that the disqualification for enrolment as aforesaid shall cease to have effect after a period of two years has elapsed since his 5[ released or dismissal or, as the case may be, removal]