The Assam State Legislature Members (Removal of Disqualifications) Act, 1950

342
ASSAM  AC T XI II OF 1950
♦TH E ASSAM STA TE LE GISL AT UR E MEM BERS (RE MO VAL OF DIS­
QUALIFICATIO NS) ACT , 1950 
[Pu blishe d in the “Assam Gazette” , date d 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 Assembly
Preamble.—Whereas it is expedient to provide in accordance with the prov i­
sions of Artic le 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 
memb er of the Assam  Legislative Assembly ;
It is hereby enacte d as follows :—
1.  Short title, extent and commencement.— (1) This Act may be called the 
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 Members (Removal of Disqualifications) Ordin ance, 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 tha t he holds any of the offices specified in the Schedule 
appended heretoy ik  Scs L r is  ovi
0 SCH EDU LE
4.
Sli dbr
1. The office of the Parliam enta ry Secretary to the Governmen t of Assam.
2. The  office of Governm ent Plead er or Public Prosecutor.
3. The office of part-tim e Professor, Lectu rer, Instruc tor or Teacher in 
Governme nt educ ational institutions.
Medical practitioner rendering part-time service to Government. 
Gaonb ura, Chowkidar whether called by this or any other title.
[6 . The Office of the ADeputv Minister , to the Government of Assam. J 1 &  
awA W  Low j C c> xp
2[ 7. The  Office of Chairman Vice-Chairman or members of any Committee, 
f f  l ( '  Board o r auth ority appointed by the Government of India or the 
fw ilu  Government of any State specified in the First Schedule to the consti- 
L aypf  U 'fc c tutio n of India.
•  / Z . •  Any office u nder the Governme nt which is not a whole time office remu-
K  '' w *  nera ted either by salary or fees.
A g  The  office of the Chief Executive Member and the other Execu tive Mem-
•  t> e r s of a District Council in an Auton omous District and of the mem- 
iX cu /H w ^r s nom inated to such a District Council by the Governor.]
♦For Statement of Objects and Reasons see “Assam  Gazette, Extrao rdin ary”, 
Marc h 1, 1950, page 82.
'Inserted by the Assam State Legislature Members (Removal of Disquali­
fications) Amen dment, Act 1950 (Act XX III  of 1950 ).
2Items 7 to 9 inserted by the Assam State Legislature Members (Removal 
of Disqualifications) (Amendment) Act, 1952 (Act VIII of 1952).
 

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