The Haryana State Legislature (Prevention of Disqualification) Act, 1974(41 of 1974)

HARYANA GOVT GAZ. (EXTRA.), DECEMBER 1,6, 1974 869
(AGRAHAYANA 25, 1896 SAKA)
PART I
LEGISLATIVEDE PARTM ENT
Notification
The 16th Decem ber,1974
No. 47-Leg./74.—The following Act of the Legislature of the State of
Haryana received the assent of the Governor of Haryana on the 13thDe-
cember, 1974 and is hereby published for general information :—
Haryana Act No. 41 of 1974
THE HARYANA STATE LEGISLATURE (PREVENTION
OF DISQUALIFICATION) ACT, 1974
AN
ACT
to declare that certain offices of profit under the Governmentshall not
disqualify the holders thereof for being elected as, or for being,members of
the Legislature of the State of Haryana.
Bs it enacted by the Legislature of the State of Haryana in theTwenty-
fifth Year of the Republic of India as follows:—
1. This Act may be called the Haryana StateLegislature(Preventionshort title.__ of Disqualification) Act,1974.
2. In this Act, unless thecontext otherwiserequ ires,—
(a) "compensatory allowance"means any sum of moncy payable
to the holder of an office by way of daily allowance, anycon-
veyance allowance, house -rent allowance or tr avellingallowance
for the purpose of enabling himto recoup any expenditure
incurred by him in performing the functions of that office ;
(b) "non -statutory body" means any bodyof persons other than
a statutory body ;
"statutorybody" means any corporation,committee,com-
mission, council, board or other body of persons, whether
incorporated or not, established by or under any law forthe
time being in force.
3, (j) It is hereby declared that none of the following offices, in certain oil.
so far as it is an office of profit under the Government of India or the as of"
Government of State of Haryana, shall disqualify the holder thereof for beingPr AL,„,ar lot
elected as, or for being, a member of the Legislature of the State ofHaryana, l'irci siT r• tnamely :
(a) Lam bar dar;
(b) Sub -Registrar, whether departmentalor honorary, notary,
Oaths Commissioner, Official Receiver, not being a whole-
time salaried Government employee, or any other person
who is serving under an insurer, the management of whose
controlled business has vested in the Central Government
under the Life Insurance (Emergency Provisions)Act, 1956
(Parliament Act 9 of 1956);
( c )
Definitiogs.

g7O IIARYANA GOVT GAZ. (I1XT1.A.), DECEMBER 1 6, 104
(AGRAHAYANA 25. 1896 SAKA)
(c) member of any forceraised, maintained or constituted, as the
case may be, under the National Cadet Corps Act, 1948
(Central Act 50 of 1948), the Territorial Army Act, 1948
(Central Act 31 of 1948), or the Reserve and Auxiliary
Air Forces Act, 1952 (Parliament Act 62 of 1952), the
Haryana Home Guards Act, 1974 (Haryana Act 31 of
1974) ;
(d) officer, in the Army Reserve of Officers ;
(e) chairman, director or member of any statutory or non -statutory
body appointed or constituted by theState Government or
the Union Government who is not in receipt of any remunera-
tion other than the compensatory allowance during the per-
formance of his duties ;
(f ) Parliamentary Secretary or ParliamentaryUnder -Secretary;
(g) honorary adviser to the State Governmentin any department
thereof ;
chairman of an Improvement Trust constituted under the Punjab
Town Improvement Act,1922 (Punjab Act 4 of 1922), and
the chairman of the Haryana State Agricultural Marketing
Board constituted under section 3 of the Punjab Agricultural
Produce Markets Act, 1961 (Punjab Act 23 of 1961) ;
(0 chairman of the Haryana State Minor Irrigation (Tubewells)
Corporation Limited and the chairman of the Haryana Agro-
Industries Corporation Limited ; and
C Ochairman or the vice-chairman or the deputy chairman or any
member of the Haryana State Planning Board or the Haryana
Khadi and Village Industries Board or the Haryana Harijan
Kalyan Nigam or the Haryana State Social Welfare Advisory
Board.
(2) It is hereby further declared that none ofthe following offices'
In so far as it is an office of profit under the Governmentof
India, the Government of the State of Haryana o r the Government
of any other State, shall disqualify the holder thereof for being
elected as, or for being, a member of the Legislature of the State of
Haryana, namely
(a) Minister ;
(b) State Minister ;
(t) Deputy Minister.
4. The Punjab State Legislature (Prevention of Disqualification) Act*
1952, in its application to the State of Haryana, is hereby repealed.
A. N. A.OGARWAL,
Under Secretary to Government, Haryana,
Legislative Department.
16914 LR(H),,Govt. Press, Chd.

‹ Prev All Haryana acts Next ›