The west bengal legislature ( removal of disqualifications ) act, 1952

0 
West Bengal Act VI of 1952l 
THE WEST BENGAL LEGISLATURE (REMOVAL 
OF DISQUALIFICATIONS) ACT, 1952. 
I Wcsl Bcn. Acl XI of 1960. 
Order No. 1504-L, dated 
[he 3 1.7.70. 
I Wesl Ben. Act 111 01 983. 
pest Ben. AcL V11 of 1984. 
All Act lo declare ~ltat rlre 11oldr.rr of ccrtailr oJfices of profir rrrrcler rlre 
Govenlme~~r of l~idia or rlze Gover)irrre~~r of o)ly State specified it1 the 
Firs1 Scl~erlrrle ro {he Co~i.~rifstiot~ of I~irlia .~f~all rlor be df~*rlri~lliJicd 
for bei~lg chosel~ as, nrld for beir~g, alcr~bers uf ttrc WPSI Be~rgrri 
hgisln~iveAsse~~rbly'* * * * * w 
WHERWS II is expedienl lo declare in accordance with [he provisions 
conlained in sub-clause (a) oTcJause (I) of ar~icle 19 I-nFhe Consri~urion 
of India rhar [he holders of certain offices of profir undcr thc Govcrnmcn~ 
ol India or Ihc Govcrnmcnt uT any S!atc spcoificd in rhc First Schcdulc 
10 thc said Cons~i~ulion shall no1 bc disqualified for hcjng choscn as. and 
for being, members or [he West Bengal Legislalive Assembly 
?* * * * *. 
11 is hereby enacled as follows:- 
1. ( I) This Act may bccallcd rhc Wesl Bcngal Legislature (Removal 
of Disqualifications) Acr. 1952. 
West Ben. (2) It shal t come inlo force immedia~ely on d~e\Vesl Bengal Legislarure Ord. Ill of 
1952. (Removal of Disqualificalions) Ordinance, 1952, ceasing to operate. 
'2. It is hcrcby dcclarcd hat a person shall not bc disqunliiicd for 
being cl~osen as, and for being, a member of [he Wesl Bengal Legislalive 
'For St~tcr~~cnt of Objectsand Reuons.seerheC~~lcr~rt~ G~rene. Exfruordir~un datcdthe 
16fh lunc, 1952. PI. IVA. page 1148: lor prowcdings otthc Wcst Bcngal Lcgislarivc 
Asscn~bly.reethc piocrddingsolrhz mwringof the \Vest Bcngl Legislarivc Aw~nbly hcld 
on the ?. 1st Junc.. 1952; and (or pmcccdings or the Wcsr Bcngal Lcgislauve Council. 5ce Ihc 
pr~erdingsotthr rnccting ofthc Wcst ~cngdLcgislaiivcCouncil hcldonrhe4rh July. 1951. 
The words "or. thc \Vcs~ Bcngd LcgislmivcCouncil"rvcrc on~itrcd, in rhc 'Long Ti~lc' 
and the 'Preanthlz'. by Odrr No. 1501-L. dared he 31.7.70, published in the Cr~lcrrrru 
Gflzerre. Er~mrd~rtn~. of 1970, Pan I. pagc 1708. 
'This wcrion wx substituted lor thc oricinal scciion bv s. 2 01 thc Wcst Bcneal 
Shon tirlr: 
and 
cornrncncc- 
menr. 
Rcrnovd or 
ccnain 
disqudilica- 
[ions Tor 
~l~cnlbcrship. 
Legislarure (Kcrnoval of Disqu~lifiarionsl ~~r;cndmcn~l ~ct,'1954 (\Vcsr Bcn. AC~XX~II 
of 19.54). 
346 Tlie West Bel~gal Legi.~lurare (Retnoval of Disqlmlificario~rs) Act 1952. 
[West Ben. Act 
(Section 2.) 
Assembly or the West Bengal LegisIaLivc Council by reason only of thc 
Tact- 
(i) thar he holds any of the following officcs of profit under the 
Government of Indiaor the Government of any Statespecified 
in [he First Schcdule to rhc Constitudon of India, namely:- 
(a) an officc of a Parliamentary Secretary or a Parliamen tary 
Undcr-Sccrctary; 
(b) an office which is nor a wholetime office remuneralcd 
either by salary or by fees; I* * 
=(c) an office in connection with rhc managcmcni or any 
propcrly rakcn over by the Slale Governnlent For a 
limi tcd pcriod undcra law made under sub-clause (b) of 
clause (1) of article 31A of he Conslilulion of India, 
when held by apcrson who was cmploycd in conncclion 
wilh the management of [he propefly before such taking 
ovcr;3* * * 
4(d) he office of chairman or member of a Road Transport 
Corporation cstablishcd under section 3 of  he Road 
Transport Corporations ACI, 1950, 5[or [he office of 64 or 1950. 
mcmbcr or the Wcsl BengaI PolIution Conlrol Board 
constilured under section 4 of thc Wa~cr (Prcvcnlion 1974, 
and Conirol of Pollurion) ACL, 1974,] if thc holder or 
such ollicc is nolcndrled Lo any rernuneralion olher than 
compcnsarory allowance. 
E.rplurturion.-For the purpose of [his sub-clause, 
"compcnsarory allowance" shall mean any sum of money 
payable to the holder of the office as aforesaid hy way 
of daily allowance [such allowancc nor cxcccding thc 
amounr of daily allowance LO which a member of the 
Wesr Bengal Lcgislaljve Assembly is enlitled under the 
Bengal Legislative Assembly (Members' Ernolumenls) Ben. Acr 11 
Acr. 19371, any conveyance allowance, house-rent 1937. 
allowanuc or travelling allowancc lor thc purpose of 
enabling him to recoup any expendi(ure incurrcd by him 
in pcrlbrming rhc Functions of lhal oilicc; or 
'The word '-of' WE- omilrcd by s. ?(A) of (he Wcsi Bcngd legislalure (Removal of 
DisquJifiudons) (Amendment) Ac~. 1960 t\Ves1 Ben. Act XI of 1960), 
'Sub-clausc [v) wa inscned by s. 3R). ibid. 
'Thc rvord "or" was o~uiilcd by s. '(3 of ihc Wcrl Ecngal Lrgisla~urc (Rcrnovd or 
Disqudihu~ions) (Amendmen0 Act. 1983 (Wcs~ Ben. Acr 111 of 1983). 
'Sub-clausc (dl WJS ~nscned hy s. I(h), ibid. 
Tbc words. figurcs and bnckeis within the square bnckers we= inserled by S. 2 of 
lhc Wcsi Bcngd Lgislarurr: (Removal ~IDiqudilic~tions) (Arnendrnen~) Act, 1984(Wcst 
Ben. ACI VII oi 19114). 
(Sections 3, 4.) 
: XXXI of 
1948. :. 
LVI or 1948. 
Wcst Rcn. 
Act I of 
11-19, 
(ii) [hat he has been enrolled in rhc National Cadct Corps raised 
and maintained under hc Nalional Cadet Corps Acl. 1948, or 
in the Territorial Army raised and maintained undcr Ihc 
Territorial Army Acr, 1948, or in the West Bcngal Nalianal 
VolunteerForceraiscd and mainmined undcrhe West Bengal 
Na~ional Volunteer Force Ac!, 1949 '[or in the Air Dcfcncc 
Reserve or the Auxiliary Air Force raised and mainrained 
under the Rescrvc and Auxiliq Air Forces Act, 19521, and 
receives emolumcnrs consequcnl hereon. 
3. The Bcngal Legisla~urc (Removal of Disqualifications) AN 1937 g$ it, and lhc LegisIative Assembly of West Bengal (Rcmoval of 111~f1937 
Disqualifications) Acl, 1950, arc hcrcby repealed. and Bengal Wcsl ACI 
XXXVIII of 
1950. 
JVCSI Ben. 4. On [he Wesl Bcngal Legislature (Rcmoval of Disqualjficauons) savinF, 
Or'. 'I1 Or Ordinance, 1952, ceasing lo operare, scchn 8 of thc Bengal General 1952, 
Bcn. ACI I of Clauses Act, 1899, shall apply as if thc said Ordinancc were an enactmcnL 
1899. rhcn repealed by a West Bengal Act. 
- -- 
'Thcsc wards within the squm hnckcts with ~he marginal rclerencr: wcw inscncd by 
s. 2 ol ~hc West Bcngal Lcgisla~ure (Removal of Disqudificarions) (An~cndmcn~ 1 Acl, 1959 
(Wcsr Bcn. Acr XXlI of 1959). 

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