Sikkim Legislative Assembly Members (Removal of Disqualifications) Amendment Act, 2006*
| [Sikkim Act No. 11 of 2006] | [17th June, 2006] |
An Act further to amend the Sikkim Legislative Assembly Members (Removal of Disqualifications) Act, 1978
Be it enacted by the Legislature of Sikkim in the Fifty-Seventh year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th day of June, 2006 and published in the Sikkim Government Gazette, Extraordinary, No. 34/LD/06, Date: 17/06/2006.
1. Short title and commencement.- (1) This Act may be called the Sikkim Legislative Assembly Members (Removal of Disqualifications) Amendment Act, 2006.
(2) It shall be deemed to have come into force on the 3rd day of November, 1977.
2. Amendment of clause (a) of Section 2.- In the Sikkim Legislative Assembly Members (Removal of Disqualifications) Act, 1978 (hereinafter referred to as the said Act), after clause (a), the following shall always be deemed to have been inserted namely:-
(aa) Remuneration or allowances means any sum of money payable to the holder of an office as may be prescribed under the laws, rules, regulations framed in that behalf by the State.
3. Insertion of new Section 3A.- In the said Act, after section 3, the following section shall be always deemed to have been inserted, namely:-
3-A. Certain other offices not to disqualify.- Notwithstanding anything contained in section 3 of the Act, the following offices under the State Government under any statute or rules or proclamations or through any other instrument issued in that behalf if held by a member of the State Legislative Assembly irrespective of powers, privileges, facilities, remuneration or allowances as may be provided shall not disqualify or be deemed to have ever disqualified the holder thereof for being chosen as or for being member of the State Legislative Assembly, namely:-
(a) Chairman, Sikkim Scheduled Caste, Scheduled Tribe and Other Backward Classes Development Corporation (SAABCO).
(b) Chairman, Sikkim Industrial Development and Investment Corporation (SIDICO).
(c) Chairman, Sikkim Tourism Development Corporation (STDC).
(d) Chairman, Agriculture Development and Farmers' Welfare Board, Sikkim.
(e) Chairman, Tourism Development Board, Sikkim.
(f) Chairman, Industries Trade and Commerce Development Board, Sikkim.
(g) Chairman, Poultry Development Board, Sikkim.
(h) Chairman, Sikkim Poultry Development Corporation Limited.
(i) Chairman, Land Use & Environment Board, Sikkim.
(j) Chairman, Scheduled Tribe Welfare Board, Sikkim.
(k) Chairman, Juvenile Justice Board, Sikkim.
(l) Chairman, Sikkim State Co-operative Bank Ltd.
(m) Chairman, Sikkim Marketing Federation Ltd. (SIMFED).
(n) Chairman, Denzong Agriculture Co-operative Society, Sikkim.
(o) Chairman, Sikkim Milk Union Co-operative Society Ltd.
(p) Chairman, Consumers' Co-operative Society Limited.
(q) Chairman, Sikkim Power Development Corporation.
(r) Chairperson, Sikkim State Women Commission.
(s) Chairman, Power Advisory Board, Sikkim.
(t) Chairman, Environment Development and Protection Commission, Sikkim.
(u) Chairman, State Youth Development Commission, Sikkim.
(v) Chairman, Labour Welfare Board, Sikkim.
(w) Chairman, Agriculture & Horticulture Board, Sikkim.
(x) Chairman, Other Backward Classes Board, Sikkim.
(y) Chairman, Other Backward Classes Commission.
(z) Chairperson, Sikkim State Women Advisory Board.
(aa) Chairman, Tea Board, Sikkim.
(bb) Office of the Parliamentary Secretary appointed by the State Government, Sikkim.
(cc) Office of the Deputy Chief Whip, Government of Sikkim or such other Officer, Member, Chairperson/Chairman, Director whatever name called, constituted under any statute or laws or rules or regulations or such other such similar bodies under the Constitution or under the State.