The National Capital Territory of Delhi, Members of Legislative Assembly (Removal of Disqualification) Act, 1997

THE DELHI MEMBERS OF LEGISLATIVE ASSEMBLY 
(REMOVAL GF DISQUALIFICATION) ACT, 1997 
(ACT NO.6 OF 1997) 
 [9" Septernber, 1997]  
AN  
 ACT 
 
to provide for the removal of certain disqualifications 
for being chosen as, and for being a member 
of the Legislative Assembly of the National Capital Territory 
of Delhi. 
 
 Be  it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Forty 
Eight Year of the Republic of India as follows:- 
1.   Short title, and commmencement.—(1) This 'Act may be called’ the National Capital Territory 
of Delhi. Members of Legislative Assembly | (Removal of Disqualification) Act, 1997,  
      (2) it shall come into force at once.  
      2. Definitions. In this Act, unless the context otherwise requires :- 
         (i) “Compensatory allowance” means any sum of money payable to the holder of an office by 
way of daily allowance [(such allowance not excéedingss the amount of daily allowance to which a 
Member of the Legislative Assembly is entitled u nder the Members of Legislative Assembly of the 
National Capital Territory of Delhi (Salaries, Allowances, Pension etc.) Act , 1994 (Dethi Act No. 6 of 
1995)], any conveyance allowznce, house rent . allowance or travelling allowance for the purpose of 
enabling him to recoup any expenditure incurred by him in performing the functions of that office; 
        (ii) “Statutory body” means any Corporation, Commitiee, Commission, Council, Board or other 
body of persons, whether incorporated or not, established by or under any law for the time being in 
force; 
        (iii) “Non-statutory body” means anybody of persons other than a statutory body, ; 
        1[“3. Removal of certain disqualifications .—- A person shall not be disqualified and shall be 
deemed never to h ave been disqualified for being chosen as, or for being a member of the 
Legislative Assembly of National ‘Capital Territory of Delhi merely by reason of the fact that he 
holds any of mo the offices prescribed in the Schedule appended to this Act.”] 
2["4. C onsequential provision — All pro ceedings relating to disqualifi cation of membership 
referred to in section 15 of the Government of National Capital Territory of Delhi Act, 1991 (1 of 
1992), pending at the commencement of the Delhi Members of Legislative Ass embly (Removal of ; 
Disqualification)(Amendment) Act. 2006, shall be dealt with as if the | provisions of that Act were in 
force at the time of holding of the office specified in the Schedule to this Act.”] 
SCHEDULE 
 (Section 3) 
1.  The office of the Chairman, Delhi Khadi & Village Industries Board, 
 2. Chairman, the Delhi Commission for Women._________________________________________________ 
1. 1“subs.. by sec. 2 of Delhi Act 4 of 2006,  
2.  2Ins, by sec. 4 of ibid. 
  
 
 1[“3. The office of Leader of Opposition in the Legislative Assernbly of the National Capital 
Territory of Delhi : 
       Explanation.— The expression “Leader of Opposition” shal l have the meaning assigned 
to i t in the Leader of Opposition in the  Legislative Assembly of the National Capital 
Territory of Delhi (Salaries anc Allowances) Act, 2001.”] 
2[“4. The office of the Chief Whip in the Legistative Assembly of the National Capital 
Territory of Delhi 
         Explanation----- The expression “Chie f Whip” shall have thé meaning assigned to it in 
the Salary and Allowances of ‘the Chief Whip in the Legislative Assembly of the National 
Capital Territory of Delhi Act, 2003.”]  
3(“5. The office of the Chairman and Vice-Chairman of the Trans Yamuna Area Development 
Board, Delhi.  
6, The office of the Chairman and Vice -Chairman of the Delhi Rural nensionmen Board, 
Delhi.  
7. The office of the Parliamentary Secretary to the Chief Minister o f Government of National 
Capital Territory of Delhi. 
 8. The offices of the Chairman of 9 District Development Committees constituted by the 
Government of National Capital Territory of Delhi. 
 9, The office of the Chairperson of Scheduled Castes/Scheduled Tribes Welfare Board, 
Delhi.  
1O. The office of the C hairperson, Vice -Chairperson and mernber of the Fire Prevention 
Advisory Cornamittee, Delhi.  
11. The office of the Chairman, Vice - “Chairperson and member of the Hospital Advisory 
Committee, Delhi. 
 12. The office of the Chairperson, Vice- -Chairperson and member of the Governing Body of 
a Delhi Government sponsored. college.  
13. The office of the Chairman and member of a co -operative institution or Organization 
registered under the Delhi Cooperative Societies Act, 2003.  
14, The office of the Chairman, D irector or inember of a statutory or non -statutory body or 
committee or corporation or society constituted by the Government of National Caplial 
Territory of Delhi:”]  
          Provided that the Chairman, Director or Member of any of the aforesaid Board or 
Body shali not be entitled to any remuneration other than compensatory allowance. 
_______________________________________________________________________________________________________ 
1. ins. by sec. 9 of Delhi Act 6 of 2002.  
2. ins. by sec. 9 of Delhi Act 5 of 2003.  
3. ins, by sec. 3 of Delhi Act 4 of 2006 

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