(1) This Act may be called the Parliament Prevention of Disqualification Act, 1951.

(2) It shall be deemed to have come into force on the 26th day of January, 1950.

It is hereby declared that the following offices of profit under Government shall not disqualify, and shall be deemed never to have disqualified, the holders thereof for being chosen as, or for being, members of Parliament:

(a) the offices of Chairman and members of the Fiscal Commission which was appointed by the Government of India in the month of April, 1949 and which ceased to function in the month of June, 1950;

(b) the offices of Chairman and member of the Film Inquiry Committee appointed by the Government of India in the month of August, 1949;

(c) the office of Chairman of the Working Party for the Coal Industry appointed by the Government of India in the month of March, 1950;

(d) the offices of members of the Railway Local Advisory Committees appointed by the Government of India for the year ending on the 31st day of March, 1950 or for the year ending on the 31st day of March, 1951 or for the year ending on the 31st day of March, 1952;

(e) the office of Chairman or member of any other Committee appointed by the Government of India or the Government of any State, held for any period not extending beyond the 31st day of March, 1952;

(f) the office of the Assistant Government Pleader held under the Government of Assam for any period not extending beyond the 8th day of November, 1950;

(g) the office of member of the Enquiry Commission appointed by the Government of Assam or by the Government of West Bengal in pursuance of the Agreement made between India and Pakistan on the 8th April, 1950, for any period not extending beyond the 31st day of December, 1950; and

(h) the office of member of the Bombay Revenue Tribunal for any period not extending beyond the 1st day of April, 1951.

1. Repealed by Parliament (Prevention of Disqualification) Act, 1959 (Act 10 of 1959).