The Nagaland State Legislature Members (Removal of Disqualification), (1st Amendment) Act, 2015

THE NAGALAND STATE LEGISLATIVE MEMBERS (REMOVAL OF 
DISQUALIFICATION) FIRST AMENDMENT ACT, 2015 
(NAGALAND ACT No.10 OF 2015) 
Received the assent of the Governor of Nagaland and published in the 
Nagaland Gazette Extraordinary dated 31" August, 2015. 
An 
Act 
And whereas, there is a requirement of bringing Amendment to SI. No. 4 
of the Schedule to the Act of 1964. 
Be it enacted in the Sixty Sixth year of the Republic of India as follows:- 
Short title extend 	 1. 	 (1). This Act, maybe called the Nagaland State 
& comment 	 (Removal of Disqualification) First Amendment 
Act of 2015. 
Amendment 	 (2). It shall come into force on such date as the State 
to Serial No.4 	 Govt. may publish in the official gazette. 
of the Schedule 
2. Amendment to entry 4 of the Schedule of the Nagaland State legislature 
members (Removal of Disqualification) Act 1964. 
Serial No.4. 
In the entry at Serial No.4 of the Schedule, the post of Chairman, Vice 
Chairman or member of any Regional, Tribal, Area, Range, Council is hereby 
deleted 
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