The NAGALAND STATE LEGISLATURE MEMBERS(REMOVAL OF DISQUALIFICATION) ACT,1964

NAGALAND ACT 1 OF 1964 
[THE NAGALAND STATE LEGISLATURE MEMBERS’ 
(Removal of Disqualifications) 
 
ACT, 1964] 
 
Received the assent of the Governor on the 11th March, 1964. 
 
[Published in the Nagaland Gazette-Extraordinary, Dated the 16th March, 1964.] 
 
An Act to provide for the removal of certain disqualifications 
for being chosen as and for being a member of the Nagaland 
Legislative Assembly. 
 
Preamble.- WHEREAS it is expedient to provide in accordance with the 
provisions of Article 191(1)(a) of the Constitution of India that the holders of the 
offices hereinafter mentioned shall not be disqualified for being chosen as, and for 
being, a member of the Nagaland Legislative Assembly ; 
 
 It is hereby enacted in the Fifteenth Year of the Republic of India as follows :- 
 
 Short title, extent and commencement.- 1. (1) This Act may be called the 
Nagaland State Legislature Members’ (Removal of Disqualifications) Act, 1964. 
 
 (2) It extends to the whole of Nagaland. 
(3) It shall be deemed to have come into force on the 11th day of February, 
1964. 
 
 Removal of certain disqualifications -  2. A person shall not be and shall be 
deemed never to have been disqualified for being chosen as or for being, a member of 
the Nagaland Legislative Assembly by the reason of the fact that he holds any of the 
offices specified in the Scheduled appended hereto. 
SCHEDULE  
 
1. Any office held by a Minister of State or Deputy Minister for the Union 
or for any State specified in the First Schedule to the Constitution of India. 
2. The office of the Parliamentary Secretary to the Government of India or 
to the Government of Nagaland. 
3. The office of the Chief Whip, Deputy Chief Whip or Whip in 
Parliament or in the Nagaland Legislative Assembly. 
4. The office of the Chairman, Vice-Chairman or member of any Regional, 
Tribal, Area, Range or Village Council constituted in Nagaland under any existing 
law or Regulation. 
5. The office of Government pleader or Public Prosecutor. 
6. The office of the part-time Professor, Lecturer, Instructor or Teacher in 
Government educational institutions. 
7. Medical practitioner rendering part time service to Government. 
8. The office of Chairman, Vice-Chairman or members 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. 
9. Goanbura, Chowkidar whether called by this or any other title. 
10. Any office under the Government which is not a wholetime office 
remunerated either salary or fees. 
11. Any office held in the Territorial Army or National Cadet Corps. 
12. Any office held in Auxiliary Air Force or Air Defence Reserve. 
 

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