Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LEGISLATIVE ASSEMBLY MEMBERS (REMOVAL OF DISQUALIFICATIONS) ACT, 1960 1 of 1960 [May 1, 1960] CONTENTS 1. Short title and commencement.- 2. Removal of certain disqualifications.- 3. Repeal of Gujarat Ord. No. V of 1960:- SCHEDULE 1 :- SCHEDULE GUJARAT LEGISLATIVE ASSEMBLY MEMBERS (REMOVAL OF DISQUALIFICATIONS) ACT, 1960 1 of 1960 [May 1, 1960] Whereas by the Constitution provision has been made for declaring by Act of the State Legislature any office of profit under the Government of India or the Government of any State specified in the First Schedule to the said Constitution not to disqualify its holder for being chosen as. and for being, a member of a State Legislature: And whereas it is expedient to make such declaration: it is hereby enacted in the Eleventh Year of the Re-public of India as follows:- 1. Short title and commencement.- :- (1) This Act may be called the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960. (2) It shall come into force on the 1st day of May 1960. 2. Removal of certain disqualifications.- :- A person shall not be disqualified for being chosen as, or for being a member of the Gujarat Legislative Assembly merely by reason of the fact that he holds any of the offices specified in the Schedule appended hereto. 3. Repeal of Gujarat Ord. No. V of 1960:- :- The Gujarat Legislative Assembly Members (Removal of Disqualifications) Ordinance, 1960 is hereby repealed. SCHEDULE 1 SCHEDULE - 1. The office of Parliamentary Secretary to a Minister of the Government of Gujarat. 2. The office of part-time professor or lecturer in a Government College. 3. Any office in the National Cadet Corps, the Territorial Army. the Air Defence Reserve and the Auxiliary Air Force. 4. Any office in the Home Guards. 5. Any office in a village defence party (by whatever name called) constituted by or under the authority of the State Government. 6. The office of a member of the Advisory Board constituted under the Bombay Wild Animals and Wild Birds Protection Act, 1951 or any corresponding law in force in any part of the State of Gujarat. 7. The office of the Secretary of the District of Regional Development Boards constituted by the State Government (by whatever name called); Provided that the holder of such office does not hold any other office of profit under the State Government. 8. Any office under an insurer the management of whose controlled business has vested in the Central Government under the Life Insurance (Emergency Provisions) Act, 1956. Explanation.-For the purpose of this entry, the expression "controlled business" and "insurer" shall have the meaning assigned to them in the Life Insurance (Emergency Provisions) Act, 1956. 9. The office of an Honorary Medical officer or Honorary Assistant Medical Officer in a hospital under Government Management. 10. The office of Chairman or member of the Labour Welfare Board constituted under the Bombay Labour Welfare Fund Act. 1953. 1 1. The office of Chairman or member of any Committee or body appointed by the Central or State Government: Provided that the Chairman or any Member of such Committee or body does not receive any remuneration other than compensatory allowance nor does he receive any facilities other than such facilities (including furnished office, staff, vehicle and free residential accommodation) as are deemed by Government to be essential for the efficient performance of his duties as such Chairman or Member. Provided that the Chairman or any member of such Committee or a body does not receive any remuneration other than compensatory allowance. Explanation.- For the purpose of this entry, "Compensatory allowance" shall mean the travelling allowance, the duty allowance or such other allowance which is paid to the holder of the office for the purpose of meeting his personal expenditure in attending the meetings of the Committee or body or in performing any other functions as the holder of the said office. 12. The office of an examiner for any examination held by the Central or State Government by the Union Public Service Commission or the Gujarat Public Service Commission. 13. The following offices held under the Employees' State Insurance Act, 1948 to provide medical benefit to insured persons under the said Act, this is to say- (a) the office of an Insurance Medical Practitioner, (b) the office of a part-time medical officer or specialist in a hospital, dispensary, nursing home, maternity home or other institution established by the Employees' State Insurance Corporation or the State Government, and (c) -the office of a medical practitioner appointed to provide medical benefit to insured person in any private hospital. dispensary, nursing home or maternity home or other institution recognised for the purpose by the Employees' State Insurance Corporation or the State Government. [(14) The office of a [Director] of the Gujarat Industrial Development Corporation nominated under clause (b). (c) or (d) of sub- section (1) of Section 4 of the Gujarat Industrial Development Act, 1962 [Gujarat XXXIII of 1962], by reason of his holding such office. [15]. The office of Chairman of the Gujarat Tribal Development Corporation constituted under the Gujarat Tribal Development Corporation Act, 1972. 16. The Office of Chairman or Member of the Gujarat State Social Welfare Advisory Board. 17. The Office of Chairman or Member of the Gujarat Backward Classes Board. 18. The Office of Chairman of Member of the Gujarat Minorities Board. 19. The Office of Chairman or member of the Gujarat Scheduled Castes Economic Development Corporation Limited. 20. The Office of Chairman or Member of the Gujarat State Scheduled Castes Welfare Advisory Board. 21. The Office of Chairman or Member of the Gujarat Women's Economic Development Corporation. 22. The Office of Chairman or Member of the Gujarat Landless Labourers and Halpati Housing Board. 23. The Office of the Executive Chairman and of the Additional Executive Chairman of the High Level Committee for effective implementation of the 20 Point Economic Programme. [24. The office of the Government Chief Whip.] [25. The office of Chairman of the Film Development Corporation of Gujarat Limited.] [26. The office of [Chairman or Director] of the Gujarat State Road Transport Corporation established under the Road Transport Corporations Act, 1950 (64 of 1950). 27. The office of Chairman or Director of the Gujarat Daily Development Corporation Limited. 28. The office of Chairman or Director of the Gujarat State Handloom Development Corporation Limited. 29. The office of Chairman or Director of the Gujarat State Export Corporation Limited. 30. The office of Chairman or Director of the Gujarat State Ware housing Corporation established under the Warehousing Corporations Act. 1962 (58 of 1962).] [31. The office of Chairman or Director of Sardar Sarovar Narmada Nigam Limited.] [32. The office of Chairman or Director of the Gujarat State Forest Development Corporation Limited.] [33. The office of Chairman or Director of the Gujarat State Financial Corporation established under the State Financial Corporations Act. 1951 (63 of 1951). 34. The office of Chairman or Director of the Gujarat Mineral Development Corporation Limited. 35. The office of Chairman or Director of the Gujarat State Seeds Corporation Limited.] [36. The office of Chairman or Director of the Gujarat Agro- Industries Corporation Limited.) [37. The office of Chairman or Director of the Gujarat Tractor Corporation limited. 38. The office of Chairman or Director of the Gujarat Water Resources Development Corporation Limited. 39. The office of Chairperson or member of the Gujarat State Wakf Board established under the Wakf Act, 1995. 40. The office of Chairman or member of the Gujarat Pollution Control Board constituted under the Water (Prevention and Control of Pollution) Act. 1974 (6 of 1974).