The Sikkim Legislative Assembly Members Removal of Disqualifications Act 1978

SIKKIM
t_,_---/
G AZEITE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.39 \ Gengtok, , April 3, 1978
'i !
, LECIS.LATIVE DEPARTMENT
, NOTIFICATION
No. 51LL/78
Dated Gangtok, the 3rd April, 1978.
The following Act of tHe Sikkim I egislative Axembly having reccivcd the assent of th.
Go"ernor on thc ar* day of March, r978 is h:reby pLro.ished tor Benerat .nformrrion.
THI] SIKKIM LEGISLATIVE ASSTMBLY MEMBERS RTMOVAL
OF DISQUALIFICATIONS ACt reTs
r. (r) This Act mny be called the SikLim Legislative Assembly Mcmbcrr
Renoval of Disquali6cations Act, reTs: . i
rr) lt shall be deemed to ha\e (omc inio rorce on Lhe ;rd dry ol No-/vember, r977, I
ln thii Acr,ln thii Act, uniess-iilie aoriiext other*'ise.requires,-In this Act, unless the toriiext other$'ise.requires,-
(a) "Compen<ato,1 allosance" me"ns.ny,um of monel payablc ro
rhe h;lder or'an r,hr< e by vay .i d,iri, alo-an(". . 
"i"11.i,* a.
lo"an, e, \ouse .""r "r1.,',"^.; .' ,*,itti^* ,ttowan.e for'rhe pur-
pose or enablrng hjm to r..oup "ny exp.nldiLu.e iD.urred by himpose o'enablrng him to F.oup "ny exp.n-airu.e iD.urred by
in Derfonninq thc lun.,io.r oi rh,i nF6, e
se or enaDung n]m to recouP any exP
perfonnjng thc luDcrions ol thrr office.
1b) . "iegrslati"e'Assembly" means tt" I-"g:"tutir" Arr"*Uty ot il,"
AN
, ACT
to declare that cerra;n of6ce5 ar. nor ro di.qualify rhe holdpn rhercof for being
: !orn s, or for being, membero of rhe Legiialatiie A"sembly ol rhe srare ot Sik--
. kim.
' WHLRLAS i! is expcdient to dec.are thar certain ol}rers arc nor ro dirqurlil,
the holders thereofior being chosin as, or for being, members of rhe Legiitativc
Assembly oI the Stat€ of Sikkim.
.-'- k is hereby enacted in the Twenty-nintL Year of the Republic oflndia by thc Lc-
gislarure of Sikkim, as follorr',,:-
Shott rxle.
star, of Sil(kim.
(.) "non-surutory body" mean, any body of persons orher thln r
.tatutorj body.
(d) "Sl"re Co.emmenr" merns the cov.rrmenr ol the Stare of Sikkim.
(e) 'Siatutory bndy merns any Corpo-arion, Commirree, Cornmksion,
Coun.ll. Borrd,or,or"her bod).of persons 
"sherher 
incorporated
D.lDitiodr. !.
c.trdin ofrc* not to
dxoual;{v
rt:qeat..
(2)
uino oftces urder rhe Corernm"nr "cr. lr is de'lar"d thrt.none or tn" toJ 9, ,',,:,,,r,.o. be deerred e.er Lo harc
India or the State Golernment' snal
,li.-^li6ed Lhe holder r\ereot tor ueing cho'en as or for being' amemb€r
J ie Legi'latj'e A-"mbl' ramely:-
r\. ohr.e ol Ge \l'n;'rrr ol Lhe Strre or- the DePur) Mirisrer'
.,'n". f''';1" union or ror rl'< irale ol 'iLl'm;
.o) li:.ltt.: ;,";";""oia r ior'e a'edormainrain'cund'rL\e
r"i'""i t-" t"'p A'r' 
"g+a' 
:"" T''r'ror'ai lrnr) Acr' rela'
or tl" Re'Pn"d1d Auxi:ia-i Air Ior'e' A'I' re(:r
"l- '" i"n" in rhe Ho-me cl"l co^r'L-r'd bv or under a v rtt 'or
1\e !: 'rc b(ing i't rorce under t5e r-1\oriI) or !he Stare Co'em-
,d, Tr"""i;'" " *' ihairnun or a men b.- 'f !h" 
'n'licare 
sen"te 
'rur r:'*,'l'" c"*'ir o- co rrL of a Lr rir"r't ) o- an' !ommitLee by
;;,.:';, """;" 
.arred, or do' edr-r'rro'rr'in'ri-rion re'r'\ins aid
",, "f rhe Srate r.nd"r 
of L\e cumnirtee oT mma-d." .lc.e ol lhe Chlirmrn or a member '
l;".Ii'.i ""i":.p;.i;. '*,.' -,"i**' "' 'ppo n*d b1 rhe
iii"r'"," c.'.",.i"", jnd"' "'i r" r"larrng ro-'o-oper:rrw so'
.i",'*,* *. rimr o"irg in fone in lle Sr-1" oi s'r'krmr
;h";E:".;;; a;,-.in or a nrembet o'rhe pranjns cornmis''on
I)i"r-,"". .- Bor d or similrr other a 'rhoriLie" aPPojnred b)
*: :fix" ."i'trlH:,Lan or a member or the Labou colunissio'
appoinr.d br t\e St'rte Go\Prr ment: 
,
ih" oFce ,l rhe ( r,a.r:]an o: the pry Commiss'on
(.)
(f)
,G)
(h)
(,
0)
(k)
aooornred b' rhe St.'te Crlern 'enti
i[: "m " "i.i" c;"..* or r m'mber o: Board ot Direct'rs oi
the Shte Trrding CorPoration i
,i," "f-, " "f 'l- 
". *' '"ar' or a n"'mLers ol :he Bo rrd of Diret rors
of the State tsank ol Sil*lm;
",, ;';;.;-"i;. cnrirman or a rnember or rne s rre tre'rr'civ
ffi,:J;#J'fi;"ii""'rl",'i'itv.n*'d appornted b1 tLe
Stnte Go\e ment;
.il'"*-.. "i .1" ir',:.-* "' 
a member oi the Sikkim Khrdi "nd
;;il. ft.";i." Board appoinred b1 rhe srat- cove.rmenLi
l;"lii.. ",'.r.. ci.r..',i .. " *..!.' 'r 'r" 
Bo'rd oi the \ilkim
i"r'"""'** T an'pocr aop' inLed b rhe :tJLe C 'ernn'r1;
,'f..ml. " ,r'" ci"'-"'l oran''nberorr\' hoa-d "i D:recrors
ii"a""'iii.,.-nui;g Corporation appoimed !) the stat€ Gorer -
0)
("')
(")
+.
[Xlh..,t,*.t".,-anor " member oi the :'h'dr-re caste
welLre Boar<i ap'or ted b\ the <u'e CoYerrnreni'
.i.'.-."'i,r,"'et" ; v""aat app''"'" br rhe Sure Go\ern:nenri
)I: ;;" ;ri:. ", 
rhe cn-:nrm. o"pun ch"-".r'rn "' ="*r'". :l -::::
of ac\ ;"mmirr'" t'*': :i;,"":'J:;:'';i,."J, :'1;:othei authorities con:ntuted br il
.i.; ;;';"";;". or anr oLh'r artrori5 r^ l"'P"'' "t ""v !:l]-'il,r""lr1i. L"ra'' "r;"'h "m" 
is nor ' ntirled to "n1 r"munrra'
';;"';;;. ;;.. .ornpersaLor\ arlo'1an'e or arv'e'rdentirr acco-
rn\ a-nrgPmer I '"' co"t'"" t ro f:;lliure rhe
"";t,-,'.. ' o' rh' -Ln'r'; -r sL( h ^rFc"
f ,::;;; i., 'r'. p"po" o'rhr: A'( th- o6 e ot cha'r-
;1":";;,;" clJ,-". .' S"c-t"r' 'h'rl rr''rde oerr otnre
cf thrr d'e*ription o' rvhrrerer r1m" nr'' d
rh. s'I;;'ijs:i;;;I'q'",=;uri ""0'" 
Renorar or Disquiriecatiora
Ord:nan.c. r977, rs h rrDr rePearec '
By Order ot the Goveroor'
' Secretary
T -,r,
B. R, PRADHAN,
to the Government ot SlKIom
and Legislative DePartment'

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