Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana State Legislature (Prevention Of Disqualification) Amendment Act, 2014 5 OF 2014 CONTENTS 1. Short title 2. Amendment of section 3 of Haryana Act 41 of 1974 Haryana State Legislature (Prevention Of Disqualification) Amendment Act, 2014 5 OF 2014 An ACT further to amend the Haryana State Legislature (Prevention of Disqualification) Act, 1974. B e it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows : - 1. Short title :- This Act may be called the Haryana State Legislature (Prevention of Disqualification) Amendment Act, 2014. 2. Amendment of section 3 of Haryana Act 41 of 1974 :- I n sub-section (1) of section 3 of the Haryana State Legislature (Prevention of Disqualification) Act, 1974,- (i) in clause (m), for the sign,"." existing at the end, the sign ";" shall be substituted; and (ii) after clause (m), the following clause shall be added namely:- "(n) Political Advisor to Chief Minister, Haryana.".