act 019 of 1950 : Parliament (Prevention of Disqualification) Act, 1950 [Repealed]

Parliament (Prevention of Disqualification) Act, 1950 [Repealed]

ACTNO. 19 OF 1950

03 October, 1950

Repealed by Act 10 of 1959

An Act to make provision in regard to certain offices of profit under Article 102 of the Constitution.

PREAMBLE

Be it enacted by Parliament as follows:

Section 1. Short title

This Act may be called the Parliament (Prevention of Disqualification) Act, 1950.

Section 2. Prevention of disqualification for membership of Parliament

A person shall not be disqualified for being chosen as, and for being, a member of Parliament by reason only of the fact that he holds any of the following offices of profit under the Government of India or the Government of any State, namely an office of a Minister of State or a Deputy Minister or a Parliamentary Secretary or a Parliamentary Under-Secretary.