9 M Gazett S ‘. o EXTRAORDINARY PUBLISHED BY AUTHORITY " No. 166(A) Imphal, लापता जा Friday, February 9, 1973 ( Magha 20, 1894) GOVERNMENT OF MANIPUR SECRETARIAT—LAW DEPARTMENT NOTIFICATION Imphal, the 9th February, 1973 No. 3/61/72-Act/L.—The following Act of the Legislature of Manipur received asseot of the Governor of Manipur on 6.2.73 15 hereby published in the Manipur Gazette, THE MANIPUR LEGISLATURE (RE'MOVAL OF DISQUALIFICATIONS) ACT, 1972 (Manipur Act 2 of 1973) AN ACT to declare in accordance with the provisions contained i sub-clause (a) of clause (1) of article 191 of the Constitution of India that the holders of certain offices of profit under the Government of India or the Government of any State specified in the First Schedule to the Constitution of India shall not be disqualified for being chosen as, and for being, members of the Manipur Legislative Assemby: B Manipur It is hereby epacied by the Legislature of Manipur in the Twenty-third Year of the Republic of India as follows :— 1. (1) This Act may be called the Manipur Legislature (Removal asuhdorctofint,].c of Disqualifications) Act, 1972. ः 1 mencemeant. (2) It sball come into force at once. 2. It is hereby declared that a person shall not be disqualified Removal of for being chosen as, and for being, a member of the Manipur Legis- certain dis- lative Assembly by reason only of the fact— qualifica- . . . tions for that he holds any of the following offices of .profit under the Govern- membership. ment of India or the Government of any State specified in the First Schedule to the Constitution of India, namely :— (@) an office of a Parliam'cn.tary Secretary or Vice Chairman of the State Planning Committee or the Chairman of the Hill Areas Comumittee of the Manipur Legislative Assembly ; (b) an office which is not a wholetime office remunerated either by salary or by fees. C ; H. Kar, Secretary (Law), Government of Manipur, +———— e wp— \\m'phal—hinted &-published by the Supdt., Ptg. & Sty., Manipur/450-C/9-2-73.