Preamble
Haryana State Legislature (Prevention of Disqualification) Amendment Act, 2006*
| [Haryana Act No. 18 of 2006] | [17th April, 2006] |
An Act farther to amend the Haryana State Legislature (Prevention of Disqualification) Act, 1974.
Be it enacted by the Legislature of the State of Haryana in the Fifty-seventh Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Haryana State Legislature (Prevention of Disqualification) Amendment Act, 2006.
(2) It shall be deemed to have come into force with effect from 13th January, 2006.
Section 2. Amendment of section 3 of Haryana Act 41 of 1974
2. Amendment of section 3 of Haryana Act 41 of 1974.- For clause (1) of sub-section (1) of section 3 of the Haryana State Legislature (Prevention of Disqualification) Act, 1974, the following clause shall be substituted, namely:-
"(f) Chief Parliamentary Secretary, Parliamentary Secretary or Parliamentary Undersecretary."
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Haryana State Legislature (Prevention of Disqualification) Amendment Ordinance, 2006 (Haryana Ordinance No. 1. Of 2006), is hereby resealed.
(2) Notwithstanding such repeal, anything ??? or any action taken under the principal Act, as amended by the said Ordinance, shall be ??? to have been done of taken under the principal Act as amended by this Act.