This Act may be called the Prevention of Disqualification 2* * * Act, 1953.

In this Act, unless the context otherwise requires,

(a) Committee means any committee, commission, council, board or any other body of persons, whether a statutory body or not, set up by the Government;

(b) compensatory allowance means such sum of money as the Government may determine as being payable to the Chairman or any other member of a Committee by way of travelling allowance, daily allowance, conveyance allowance or house rent allowance for the purpose of enabling the Chairman or other member to recoup any expenditure incurred by him in attending any meeting of a Committee or performing any other functions as a member of a Committee.

Explanation. For the purposes of this clause, daily allowance means an allowance which shall not,

(i) in the case of a member of either House of Parliament, when that House is sitting, exceed forty rupees per day; and

(ii) in any other case, exceed twenty rupees per day;

(c) statutory body means any corporation, board, company, society or any other body of persons, whether incorporated or not, established, registered or formed by or under any law for the time being in force or exercising powers and functions under any such law.

It is hereby declared that the following offices shall not dis qualify, 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 member of a Committee set up for the purpose of advising the Government or any other authority in respect of any matter of public importance or for the purpose of making an inquiry into, or collecting statistics in respect of, any such matter:

Provided that the holder of any such office is not in receipt of, or entitled to, any fee or remuneration other than compensatory allowance;

(b) the offices of the Vice-Chancellors of Universities;

(c) the offices of the Deputy Chief Whips in Parliament;

(d) the offices held by officers in the National Cadet Corps raised and maintained under the National Cadet Corps Act, 1948 (31 of 1948), and in the Territorial Army raised and maintained under the Territorial Army Act, 1948 (56 of 1948).

It is hereby further declared that the following offices shall be deemed never to have disqualified, and shall not, if held for any period not extending beyond the 3[31st day of December, 1959], disqualify, the holders thereof for being chosen as, or for being, members of Parliament,

(a) the offices of Chairman and member of a Committee other than any such Committee as is referred to in clause (a) of Section 3;

(b) the offices of Chairman, director, member and officer of a statutory body, where the power to make any appointment to any such office or the power to remove any person therefrom is vested in the Government.

Rep. by the Adaptation of Laws (No. 3) Order, 1956.

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

1. The words or, as the case may be, the Legislative Assembly of any Part C State omitted by the Adaptation of Laws (No. 3) Order, 1956.

2. The words and brackets (Parliament and Part C States Legislatures) omitted, ibid.

3. Subs. by Act 54 of 1958, S. 2, for 31st day of December, 1958.