Meghalaya act 001 of 1970 : The Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya Act) Act No.1 of 1970 Date: 6 May 1970 Department Law Department Ministry Ministry of Law Department Enforcement Date 10 Jan 2005 TEXT ORIGINAL PDF PDF To access the original judgment, please Sign In or Subscribe. Section 1.Short titleThis Act may be called the Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) Act, 1970. Section 2.Removal of disqualification in certain cases.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. Section 3.Repeal of Ordinance I of 1970.The Meghalaya Legislative Assembly Members (Removal of Disqualifications) Ordinance, 1970 is hereby repealed.