The Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya Act) Act No.1 of 1970

MEGHALAYA ACT 1 OF 1970
THE PREVENTION OF DISQUALIFICATION (MEMBERS OF THE LEGISLATIVE
ASSEMBLY OF MEGHALAYA) ACT, 1970
(As passed by the Assembly)
[Received the assent of the Governor on the Sixth May 1970]
(Published in the Gazette of Meghalaya, Extraordinary, dated 9th May, 1970)
An
Act
to declare certain offices of profit not to disqualify their holders for being chosen as, and for
being, members of the Legislative Assembly of Meghalaya.
Be it enacted by the Legislature of Meghalaya in the Twenty-first Year of the Republic of
India as follows:-
Short title. 1. This Act may be called the Prevention of Disqualification (Members
of the Legislative Assembly of Meghalaya) Act, 1970.
Removal of
disqualification in
certain cases.
2. A person shall not be disqualified or shall not be deemed ever to
have been disqualified for being chosen as, or for being, a member of
the Legislative Assembly of Meghalaya by reason of the fact that he
holds any of the offices specified in the Schedule.
Repeal of Ordinance I
of 1970.
3. The Meghalaya Legislative Assembly Members (Removal of
Disqualifications) Ordinance, 1970 is hereby repealed.
SCHEDULE
(See Section 2)
1. The offices of the Parliamentary Secretary to the Government of
Meghalaya.
2. The office of Government Pleader or Public Prosecutor.
3. The office of the part-time Professor, Lecturer, Instructor or
Teacher in Government Educational Institutions.
4. Medical practitioner rendering part-time service to Government.
5. The offices of Deputy Minister to the Government of Meghalaya.
6. The office of Chairman, Vice -Chairman, or member of any
Committee, Board or authority appointed by the Government of
India or the Government of any State specified in the First Schedule
to the Constitution of India or by the Government of Meghalaya.
7. Any office under the Government which is not a whole time office
remunerated either by salary or fees.
8. The office of Chairman, Chief Executive Member, or other
Executive Member or ordinary member of a District Council in an
autonomous District or any member nominated to such a District
Council by the Governor.
9. Any office held in the Territorial Army or National Cadet Corps.

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