The Goa Members of Legislative Assembly (Removal of Disqualification) Act, 2005

The Goa Members of Legislative Assembly 
(Removal of Disqualification) Act, 2005 
 
(Goa Act 13 of 2005) [9-9-2005] 
 
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 State of Goa. 
 
BE it enacted by the Legislative Assembly of Goa in the Fifty -sixth Year of the  
Republic of India as follows:— 
 
1. Short title and commencement. — (1) This Act may be called the Goa Members 
of Legislative Assembly (Removal of Disqualification) Act, 2005. 
 
(2) It shall be deemed to have come into force on the 11th day of July, 2005.  
 
2. Removal of certain disqualifications. — A person shall not be disqualified for  
being chosen as or for being, a member of the Legislative Assembly of the State of 
Goa merely by reason of the fact that he holds any of the offices specified in the 
Schedule appended to this Act. 
 
SCHEDULE 
1.  The Office of a member of a Home Guard constituted under any law for the time   
being in force in any  State; 
2. Any Off ice in connection with the affairs of the Goa University or any committee,  
council or body connected with the Goa University; 
3.  The Office of a Parliamentary Secretary; 
4.  The Office of Commissioner for NRI Affairs; 
5.  The Office of Chairperson and Member, Goa State Commission for Women: 
6.  The Office of Chairman and Member, Goa State Commission for Backward  
Classes; 
7.  The Office of Chairperson and Member, Goa State Commission for Protection of  
Child Rights; 
8.  The Office of Chairman and Member, Planning and Development Authorities, Goa; 
9.  The Office of Chairman and Director, Economic Development Corporation  
Limited, Goa; 
10. The Office of Chairman and Director, Kadamba Transport Corporation Limited;  
11. The Office of Chairman and Director, Goa Tourism Development Corporation  
Limited; 
12. The Office of Chairman and Director, Goa Handicrafts, Rural and Small Scale  
Industries Development  Corporation Limited; 
13. The Office of Chairman and Director, Goa Industrial Development Corporation;  
14. The O ffice of Chairman, Vice -Chairman and Director, Goa State Infrastructure  
Development Corporation Limited; 
15. The Office of Chairman and Director, Goa State Scheduled Castes and Other  
Backward Classes Finance and Development Corporation Limited;  
16. The Off ice of Chairman and Director, Goa State Horticultural Corporation 
Limited; 
17. The Office of Chairman and Director, Goa Forest Development Corporation  
Limited; 
18. The Office of Chairman and Director, Goa State Scheduled Tribes Finance and  
Development Corporation Limited; 
   19. The Office of Chairman, Vice -Chairman and Director, Goa Sewerage and   
Infrastructure Development Corporation; 
20. The Office of Chairman and Director, Infotech Corporation of Goa Limited;  
21. The Office of Chairman and Member, Goa Tillari Irrigation Development  
Corporation; 
22. The Office of Chairman and Director, Goa Education Development Corporation;  
23. The Office of Chairman, Goa State Human Resource Development Corporation:  
24. The Office of Chairperson and Director, Goa State Waste Management  
Corporation; 
25. The Office of Chairman and Director, Goa Meat Complex Limited;  
26. The Office of Chairman and Member, Goa Housing Board;  
27. The Office of Chairman and Member, Goa Khadi and Village Industries Board;  
28. The Office of Chairman and Member, Goa State Social Welfare Board;  
29. The Office of Chairman, Vice-Chairman and Member, Goa Rehabilitation Board;  
30. The Office of Chairman and Member, Goa Agricultural Marketing Board;  
31. The Office of Chairperson, Vice -Chairperson and Me mber, Goa Investment 
Promotion and Facilitation Board; 
32. The Office of Chairman and Vice-Chairman and Member, Kala Academy, Goa;  
33. The Office of President and Member, Goa Konkani Academy;  
34. The Office of President and Member, Tiatr Academy, Goa;  
35. The Office of Chairman and Member, Bal Bhavan; 
36. The Office of Chairman and Member, Ravindra Bhavan, Margao;  
37. The Office of Chairman and Member, Ravindra Bhavan, Sankhali;  
38. The Office of Chairman and Member, Ravindra Bhavan, Curchorem;  
39. The Office of Chairman and Member, Ravindra Bhavan, Vasco;  
40. The Office of Chairman and Member, Rajiv Kala Mandir, Ponda;  
41. The Office of Chairman and Member, Institute of Menezes Braganza;  
42. The Office of President, Vice-President and Member, Sports Authority of Goa; 
43. The Office of Chairman, Vice -Chairman and Member, Entertainment Society of 
Goa; 
44. The Office of Chairman and Member, Sanjay Centre for Special Education;  
45. The Office of Chairman and Vice-Chairman, State Urban Development Agency; 
46. The Office of Chairman and Member, Goa Energy Development Agency;  
47. The Office of Chairman, Vice-Chairman and Member, Goa Football Council;  
48. The Office of Chairman, Vice -Chairman and Member, Goa Football Development 
Council; 
49. The Office of Chai rman and Member, Goa State Co -operative Marketing and 
Supply Federation Limited; 
50. The Office of President, Vice -President and Member, Goa Panchayat Mahila 
Shakti Abhiyan; 
 
51. The Office of Chairman, Director or Member of any other Statutory or nonstatu tory 
body or committee or corporation constituted by the Government of Goa.  
 
Explanation: — For the purpose of the entry at serial number 51; 
 
(i) “Statutory body” means any corporation, committee, commission, council, board or 
other body of persons, whether incorporated or not, established by or under any law for the 
time being in force; 
 
(ii) “non-statutory body” means any body of persons other than a statutory body.]  
 
3. Repeal. — On and from the date of commencement of this Act, any law or 
enactment covering the subject matter of this Act and which was in force in the State of 
Goa as on such date shall be deemed to have been repealed from such date.  
 
4. Repeal and saving.— (1) The Goa Members of Legislative Assembly (Removal 
of Disqualification) Ordinance, 2005 (Ordinance 1 of 2005), is hereby repealed.  
 
(2) Notwithstanding such repeal, anything done or any action taken in exercise of 
any power conferred by or under the said Ordinance shall be deemed to have been done 
or taken in the exercise of the p owers conferred by or under this Act as if this Act was in 
force on the day on which such thing or action was done or taken.  
 
 
 
 
Secretariat Annexe,                       V. P. SHETYE, 
Panaji-Goa.                  Secretary to the Govt. of Goa, 
Dated: 9-9-2005.               Law Department (Legal Affairs). 

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