LexSection 26 — Office of member not to disqualify a Member of Parliament.
The Prasar Bharati (Broadcasting Corporation of India) Act, 1990
It is hereby declared that the office of the member of the Broadcasting Council or of the Committee constituted under section 13 shall not disqualify its holder for being chosen as, or for being, a Member of either House of Parliament.Open in Lexace · Ask the AI about this section