This Act may be called the Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) Act, 1970.
A person shall not be disqualified or shall not be deemed ever to have been disqualified for being chosen as, or for being, a member of the Legislative Assembly of Meghalaya by reason of the fact that he holds any of the offices specified in the Schedule.
The Meghalaya Legislative Assembly Members (Removal of Disqualifications) Ordinance, 1970 is hereby repealed.