Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Manipur Legislature (Removal Of Disqualifications) Act, 1972 CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title 2. Removal Of Certain Disqualification For Membership Manipur Legislature (Removal Of Disqualifications) Act, 1972 An Act to declare in accordance with the provisions contained insub-clause (a) of clause (1) of article 191 of the Constitution of India that the holders of certain offices of profit under theGovernment of India or the Government of any State specified in the First Schedule to the Constitution of India shall not be disqualified for being chosen as, and for being, members of the Manipur Legislative Assembly. It is hereby enacted by the Legislature of Manipur in the Twenty-third Year of the Republic of India as follows:- CHAPTER 1 PRELIMINARY 1. Short Title :- (1) This Act may be called the Manipur Legislature (Removal of Disqualifications) Act, 1972. (2) It shall be come into force at once. 2. Removal Of Certain Disqualification For Membership :- (1) It is hereby declared that a person shall not disqualified for being chosen as, and for being, a member of the Manipur Legislative Assembly by reason only of the fact that he holds any of the following offices of profit under the Government of India or the Government of any State specified in the First Schedule to the Constitution of India, namely:- (a) an office of the Parliamentary Secretary or Deputy-Chairman of the State Planning Board, Manipur or the Chairman of the Hill Areas Committee of the Manipur Legislative Assembly; (b) an office which is not a whole time office remunerated either by salary or by fees; (c) the office of a Minister of State or of a Deputy Minister; (d) the office of the Speaker or the Deputy Speaker of the Manipur Legislative Assembly; (e) the office of the Chief Whip or Deputy Chief Whip or Whip in Parliament or in the Manipur Legislative Assembly; (f) Chairman of the District Council, Manipur; (g) Chairman of the Manipur State Pay Commission; (h) Chairman or Vice-Chairman, Manipur Khadi and Village Industries Board, Imphal. ( 2 ) Notwithstanding any judgment or order of any Court or Tribunal, the aforesaid offices from clauses (c) to (h) shall not disqualify or shall be deemed never to have disqualified the holders thereof for being chosen as, or for being, members of the Manipur Legislative Assembly as if this Act had been in force on 6th day of February, 1973.