The Jharkhand Legislative (REMOVAL OF. DISQUALIFICATIONS) Act,2006

Determination of que tion arising after ~~c commencement of the Act--any question arisin 
after the corrunencemen of this Act as to any office·being an office 01·· profit under the Govern me· 
~11· India or the Goverurhent of the Slate shall he determined i'~ i Pthr.11rovisions of this Act lu 
been in froce at an mat, rial dates. 
Whereas it is expedient to provide that holders of certain offices shall not be disqualified for being 
chosen • or for being, members of Jharkhand Legislative Assembly. 
1t is hereby enacted as fTow s :- ··· . ·... ·.. · . . . . . 
~006.. s I< u ,., ,_; tlc--This Act "_" ( be called the '.l::r':h"H". '···''gc.,!nt "'' (I'''"""'"' ofD IS<(((:Clcl rent 10 11, ) Ac , 
2. Remova l of Disqual iflcations for membcrsh ip= Ape rson shall not be and shall be deernec 
never to have been disqualified for being chosen as, or for being, a member of'the Jharkharu 
Legislative Assembly bi reason only of the fact that he holds any of the offices being offices c 
profit, mentioned in the Schedule. 
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An Act to provide that holders of certain offices of profit shall not be disqualified for being chosen 
as, or fc r being, member of Jharkhand Legislative Assembly.. 
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Jharkha nd Legislative (REMOVA L OF. DISQUALIFIC ATIONS) 
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[ Jharkhand Act 16, 2 006 J 
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Explanation (ti For the purpose of the term, 'body' shall mean and include, 
Corporati on, Tru. l, Board, Commission nnd Authority , 
J 2. Any office under, insurer the management of whose controlled bus 11l\.:S:i has vest eel in 
the Central. Gover1 ent. 
Expalnatioin-For the purpose of thls: clause, the expression "controlled business" and the 
word "msurer" shall have the meanings respectively assigned lo them in the Life Insurance 
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(Emergency Pro isions) Act, 'l 956 (9 of 1956). 
The office or ar agent or other like office under Ilic ( '.<..:111 rill Guvcrn mcnt nr I hL: 
State Goverrunent for the. P'.-VJ?OP.~ of'.effecting sales 01·. or collecting subscriptions 
towards, Nation Plan Certiff~·~t~r(dfsoch Commission 11~ the Central Gove rnment may 
have fixed in tha behalf orwi_t,ll.O}l.t. sucb commission. 
(b) The allotmen t of quarter and the provision for conveyance, and such 
other facilities, priviledges and· amenities Lo the holder of the office r or cash 
payment in lieu thereof as the State. Goverprnent.the Board or the managing 
authority of the committee or the body, as the case may be, may, by order made 
in this behalf, on such terms and conclitioins as may be mentioned therein, from 
time to time, determine. 
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· · (Vid.e.,Sect-fo11-2) 
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Speaker and Deputy Sp, aker of 1the ;State¥gi.siativ eAssernbly, includi~g ~ ith the office of 
the acting Speaker un1er da us~ (1.~Jfr-f rki~tiples 180 of. the Constitution of Iindia. 
The Offices of Minister, State Minister and Deputy Minister. ., 
The Office of Parliam mtary Secretary: : :,::: 
Advocate General. 
Government.Pleader. . ..... ...- '· 
Public Prosecutor de ned as in the Cord of Criminal Procedure CQ9e 1973. 
Official Receiver app iinted u11der the Provincial Insolvency Act, lf)?O (5. of I 020). 
The office ofthe Chie Whip, Depury ChiefWhip and Whip of the ~Fng Party and the post 
of Whip of the recog ized rn~n opposition Pa rtyin the Assembly . 
Any office in the Nah. naJ Cadet Corps; of the Territori~tl Anny. 1 
Any office in the Auxiliary Air Force or the Air Defence Reserve raised under the Reserved 
and Auxiliary Air For/ces Act; 1952 (62:of ·J 952). 
The offices of the Chairman or member of any Committee or bock uppoinu«! bv :Ile, central 
or a State GovemmEe· or by a servant to the Government; provided that the Chairman or any 
member of such Co . ttee 9r,1 p~q).', :~9Y~ not receive anv remuneration other than 
.compensato_ry allo /anc~. . ,· ... , ·.:,.- . 
Exp lana tio1b (1) 1 · For the purpose of th.is item "compensatory allowances" shall mean- 
. (a) The tra velling allowance, daily allowance, or any allowance in the shape of 
honorarium, 'which t\i~§tGiib'aid to ·.the holder- of the office for purpose of 
reimbursing· the personaf.eip'ehoiture·incurred by him in attending the meetings of . u·,~».,, w "' , ·. · ·· · · . . the conunittee or body_.of.p.eif6rrning any other functions as the harder of the said 
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Exp nlnat io iu- For thi purpo~e of the: ~l~.~,~e, a National Pinn Certificate include - 
.Ct) 12 year's National Savings Certificate, 
(i.i) 19 yeah National Plan Certificate; and . 
(iii) , any oti{er savings certificate or Government Securities notified as such 
I by thef entral Governmen t. 
14 Th e offic e of the Leader of'cppos ition in the Jharkh and Legislative Assembly. 
15 Chairman and Vic e-Cl airman or President and Vice- President nr Mr11mging IJircctnr or 
Director of a Statutory Body, o1r a member of any committ ee by Wli.1~1.:vcr· name a11y of the 
af oresai d offic er is call d. 1 .• ' 
Expalnatioin-F?~ th p~rpos;e of.i~~.P.\}.?,.th~ office 11:e~tione~I therein ~hall incl~de any 
other office held jointl with th1 office .o~ .. a.l:1Y officeheld jointly wu h the office mentioned 111 
item 1 S in the statute body. i . ·:);;.::·' ·· 
16. The office of a memb r of a Horne Guard co nstitute d under any law for the time being in 
forceinanyState. I i , ... 1.,. : :.. • 
The office of'Chairmanlor member ofth e-Syndicate, Senate, Executive Committee, Council 
or Court of a University or any ot~e(_b99y connected with a University. 
The office of tbe ·Vice,·Chance llor"df any University. 
The office of any ho1iorary medical officer or honor My assistant medical officer in a 
hospital under Gove~me nt management. ... ,. o 
A perso n drawing hiss ervice pension, political pension or grant, runnsnb, ch~ntable grant or 
commutati on sum 01· compensation.inr cspoct.of a jngir, ina11111r 1111lcr granL · · · · 
The office or an examiner for any examination held by thc~~cnl rulur St al c Govcnuucnt or by 
the Union Pub lic Service Cornmissidiior any-State Public Service Commi sssion. 
The office of the Chairman, Vice-Chairman, or Member of commission for Scheduled Castes 
and Scheduled Tribes appointed by the Gov.ernment of India or the officeo f the De puty 
Chairman of the Jharkhand State Planning Board constituted __ 9y the State Government. 
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