The ASSAM STATE LEGISLATURE MEMBERS (REMOVAL OF DISQUALIFICATIONS) ACT, 1950

342 
ASSAM ACT XIII OF 1950 
*THE ASSAM STATE LEGISLATURE MEMBERS (REMOVAL OF 
QUALIFICATIONS) ACT, 1950 
[Published in the "Assam Gazette", dated the 5th April 1950] 
An Act to provide for the removal of certain disqualifications for being chosen as -. · 
and for being a member of the Assam Legislative Assembly1 
_ Preamble.-Whereas it is expedient to provide in accordance with the provi­
sions of Article 191 (1) (a) of the Constitution that the holders of the offices herein- . 
after mentioned shall not be disqualified for being chosen as, and for being, . a , 
member of the Assam Legislative Assembly ; ··· ' 
It js hereby enacted as follows :-
1.· Short title, extent and commencement.-(1) This Act may be called tqe 
Assam State Legislature Members (Removal of Disqualifications) Act, 1950. 
(2) It extends to the whole of Assam. 
(3) It shall come into force on the date on which the Assam State Legisla­
ture Mem]?ers (Removal of Disqualifications) Ordinance, 1950 (Assam Ordinance ' ~ ,. 
No.II of 1950), ceases to operate. 
2. Removal of certain disqualifications .. -A person shall not be disqualified 
for being chosen as, or for being, a member of the Assam Legislative Assembly 
by reason of the fact that he holds any of the offices specified in the Schedule 
append~0 ~ereto/ 'ik So ~..- . <.?\.J ;J-
0
\$ Q. ~ o~ C€ o{- ~\'J- "~\' 
~ Slaxo ~~ ~~. -. Q- · SCHEDULE _ 
-
1. The office of the Parliamentary Secretary to the Government of Assam. 
2. The office of Government Pleader or Public Prosecutor. · 
3. The office of part-time Professor. Lecturer, Instructor or Teacher 
Government educational institutions. 
4. Medical practitioner rendering part-time service to (foverm,nent. , 
t'n' • ~ .J) 5. Gaonbura, Chowkidar ·whether called by this or any other title. ~ 
ei!__'t-S "~ [ 6. The Office of the1.peput:y M!nistr,r1 to the Gox:rnment of ~sam,.,.l\p~ 
...J<M.I .fl>.. Cl\lol ~'Y &f · t\W"·"" S \ ~ W~-re kowt~ Lei51?. 
· ,, · 2[ 7. The Office of Chairman""" Vice-Ohairman cir memb~rs of any Cdfnmittee, 
J _o f J.{;, Board or authority appointed ~Y the _Governmen,t of India or the 
...,... Ill( O'f- Goveniment of any State specified in the Firs~ Schedule to the con§ti-
~ ~ yf,1 l;ksi tution of India. .. : . . . ~ . 
J.J • /~P!r: f.ny office under the Government wh1cb is. not a whole time. office. reqm.; 
no.,r'I lh- nerated either by salary ·or fees. , · ' .~ 
.IJiv. Cti-1 9. The office of the Ohief Executive Member and the other Executive Mem-. 
!J_v. [F.1_ I • hers of a :pistrict Council in an Autonomol,ls Pi~tdct and of the ~em· 
.xP GI"-" ~"-"tt:rs nominated to such a District Council by th~· Governor.l · 
*For Statement of Objects and R·ea.sons see "Assam Gazette, Extraordinary',', :"" 
March 1, 1950, page 82. ~ . ·, · · · · . . ·- ·· : / .- _: . 
iinserted by the Assam State Legislature Members (Removal of Disquali- . · 
ficaiions) Amendment, Act 1950 (Act XXIII of 1950). · · 
2Jtems 7 to 9 inserted by ,the Assam State J.-egislature Members 
()~ · Disqualifications) . (Amendment) Ac.t, 1952 (Act VIII of 1952). 

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