The THE ARUNACHAL PRADESH LEGISLATURE MEMBERS (PREVENTION OF DISQUALIFICATIONS) ACT, 1977 (Act No. 4 of 1977) (As amended).

THE ARUNACHAL PRADESH LEGISLATURE MEMBERS (PREVENTION OF 
Disqualification's) ACT, 1977 (Act No. 4 of 1977) (As amended). 
(Received the assent of the Lt. Governor on .191" September 1977) ,4-f k~~ f-../1>, 41 , fit -!Tr 
[)Id '3~ avf I e; rr I.As amended by the Arunachal Pradesh Legislature Members (Prevention of Disqualifications) Act, 
2006 (Act no 9 of 2006) 
Assented by the Governor of AP 15th May 2006 and published in AP EOG NO 45 Vol XIV Dtd 16111 
May 2006 
2.As amended by the Salary and Allowances of the Leader of Opposition in the Arunachal Pradesh in 
the Arunachal Pradesh Legislative Assembly Act 2005 (Act no 1 of 2006) Assented by the Governor of 
AP on 271h Janury 2006 and published in AP EOG NO 9 Vol XIV Dtd 3rd March 2006 
An Act to provide (or the prevention of certain disqualification for being 
chosen as, and for. being, a member of the Arunachal Pradesh Legislative 
Assembly. 
Preamble. 
Whereas it is expedient to provide in accordance with the provisions of section. 
14(i) (a) of the Government of Union Territories Act, I 963 (No. 20 of 1963) 
that the holders the offices hereinafter mentioned. Shall not be disqualified 
for being chosen as, and for being, a member of the Arunachal Pradesh 
Legislative Assembly. 
Short title, extent and commencement. 
It is hereby enacted by the Legislative Assembly of Arunachal Pradesh in the 
Twenty-eighth Year of the Republic of India as follows> 
1. (i) This act may be called the Arunachal Pradesh Legislature Member 
(Prevention of Disqualifications) Act, 1977. 
(ii) It extends to· the whole of Arunachal .Pradesh, 
(iii} lt shall come into force at once . 
Removal of certain disqualifications for membership. 
2. A person shall not be disqualified for being chosen as, or for being, a 
member of the Arunachal Pradesh Legislative Assembly by reason of the fact 
that he holds any of the offices being offices of profit specified in the Schedule 
appended hereto. 
THE SCHEDULE 
(See section 2) 
L Gaonbura, whether called by this or any other title 
2. Any office held- in the Territorial Army or National Cadet Corps or 
Auxiliary Air Force or Air Defence Reserve. 
3.The office.of Chairman,Vice-Chairman or members of any Committee, 
Society, Board or authority appointed by the Government of India or the 
Government of any State or Union Territory.specified in the First Schedule to 
the Constitution of India. · 
Explanation (1) " committee " .means any ·Committee, Commission, Council 
or any other body· of one or, more persons, whether statutory or not, set . up 
'by .the Government of India· or. the Government of any State. 
Explanation (2) "Board" or "authority'.' means any corporation, company, 
society. or any other Body of one. or more persons whether incorporated or 
not, established, registered or formed by or under any Central law or law of 
any State for the time being in force or exercising. powers and functions under 
any such law. 

*[Explanation (3) - For the purpose of this section, the office of Chairman shall 
include every office of that description by whatever name called and the office of 
Vice-Chairman shall include every office of that description by whatever name 
called.] 
*[] Inserted by the Arunachal Pradesh Legislature Members (Prevention of Disqualifications) Amendment Act, 
2006(Act No 9 of 2006) s.2(1) 
4. Any office under the Government, which is not a whole-time office 
remunerate.either by .salary or fees *[or any office under the Government which 
is declared by the State Government to be not an office of profit within the 
meaning of article 191 (1) (a) of the Constitution of India]. 
*[] Inserted by the Arunachal Pradesh Legislature Members (Prevention of Disqualifications) Amendment Act, 
2006(Act No 9 of 2006) s, 2(2) 
5. The office of part-time professor, Lecturer,Instructor or Teacher in 
Governmental educational institutions 
6. Medical practitioner rendering part-time service to Government. 
7. Any office in the Horne Guard which is riot whole · time and is not 
remunerated by salary or fees. 
8. The office. of · Village' Volunteer in the SSE Organisation. 
9. Any office held by ***[. . .l, *[Chief Minister.Minister], Minister of State or 
Deputy Minister for the Union or any State specified in the Constitution of 
India . 
. . . . .. . . . . . . . . . .. . ' . 
··r] Inserted by the Arunachal Pradesh Legislature Members (Prevention of Disqualifications) Amendment: Act, 
2006CAct No 9 of 2006) s.2(:3) 
*"*[ J word 'a' deleted by the Arunachal Pradesh Legislature Members (Prevention of Disqualifications) 
Amendment Act, 2006(Act No 9 of 2006) s.2 
** [10. Leader of Oppostion as defined in the Salary and Allowances of the Leader of Opposition in the 
Arunachal Pradesh in the Arunachal Pradesh Legislative Assembly Act 2005] 
**[] Inserted by the Salary and Allowances of the Leader of Opposition in the Arunachal Pradesh in the Arunachal 
Pradesh Legislative Assembly Act, 2005.] s.12 wef 13th March 2006 
*[11. The office of the Speaker and Deputy Speaker of the Arunachal Pradesh Legislative 
Assembly. 
12. The office of the Chief Whip and Deputy Chief Whip in the Arunachal Pradesh Legislative 
Assembly or of a Parliamentary Secretary. 
13. The office of the Advisor to the Chief Minister of Arunachal Pradesh.] 
*[] Inserted by the Arunachal Pradesh Legislature Members (Prevention of Disqualifications) Amendment Ac1,, 
2006(Act No 9 of 2006)s.2(4) 

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