GUJARAT ACT NO. I OF 1960
THE GUJARAT LEGISLATIVE ASSEMBLY MEMBERS (REMOVAL OF
DISQUALIFICATIONS)
ACT, 1960.
[22nd September, 1960] Amended by Guj. 23 of 1962.
" " " 17 of 1984.
" " " 3 of 1985.
" " " 2 of 1986.
" " " 16 of 1991.
" " " 1 of 1996.
" " " 2 of 1996.
" " " 1 of 1997.
" " " 4 of 2008. An Act to provide for the removal of certain disqualifications for being chosen as, and for being a member of the Gujarat Legislative Assembly. WHEREAS by the Constitution provision has been made for declaring by Act of the state Legislature any office of p rofit under the Government of India or the Government of any State specified in the First Schedule to the said Const itution not to disqualify its holder for being chosen as, and for being, a member of a State Legislature;
AND WHEREAS it is expedient to make such declaration; It is hereby enacted in the Eleventh Year of the Republic of India as follows :--
1. S hort title and commencement.
(1) This Act may be called the Gujarat Legislative Assembly Members (Removal of Disqualifications) Act, 1960.
(2) It shall come into force on the 1st day of M ay, 1960.
2. Removal of certain disqualifications. A person shall not be disqualified for being chosen as, or for being a member of the Gujarat Legislative Assembly merely by reason of the fact that he holds any of the offices sp ecified in the Schedule appended hereto.
3. Repeal of Guj. Ord. No.V of 1960. The Gujarat Legislative Assembly M embers (Removal of Disqualifications) Ordinance, 1960 is hereby repealed.
THE SCHEDULE
(See section 2)
1. The office of Parliamentary Secretary to a Minister of the Government of Gujarat. 1A. Any office held by a M inister, M iniser of State or Deputy Minister, whether ex-officio or by name.
2. The office of part-time professor or lecturer in a Government College.
3. Any office in the National Cadet Corps, the Territorial Army, the Air Defence Reserve and the Auxiliary Air Force.
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4. Any office in the Home Guards.
5. Any office in a village defence party (by whatever name called) constituted by or under the authority of the State Government.
Bom. XXIV
of
1951.
6. The office of a member of the Advisory Board constituted under the Bombay Wild Animals and Wild Birds Protection Act, 1951 or any corresp onding law in force in any part of the State of Gujarat.
7. The office of Secretary of the Dist rict or Regional Development Boards constituted by the State Government (by whatever name called):
Provided that the holder of such office does not hold any other office of profit under the State Government.
IX of 1956. 8. Any office under an insurer the management of whose controlled business has vested in the Central Government under the Life Insurance (Emergency Provisions) Act, 1956.
IX of 1956. Explanation—For the purpose of this entry , the expression "controlled business" and "insurer" shall have the meanings assigned to them in the Life Insurance (Emergency Provisions) Act, 1956.
9. The office of an Honorary M edical Officer or Honorary Assistant M edical Officer in a hospital under Government management.
Bom. XL of
1956.
10. The office of Chairman or member of the Labour Welfare Board const ituted under the Bombay Labour Welfare Fund Act, 1953.
11. The office of Chairman, Vice-Chairman, Director, Secretary or Member of any Committee or Statutory body appointed by the Central or State Government:
Provided that the Chairman, Vice-Chairman, Director, Secretary or M ember of such Committee or Statutory body does not receive any remuneration other than compensatory allowance nor does he receive any facilities other than such facilities (including furnished office, staff, vehicle and free residential accommodation) as are deemed by Government to be essential for the efficient performance of his dut ies as such.
Explanation—For the purpose of this entry , "compensatory allowance" shall mean the traveling allowance, the daily allowance or such other allowance which is paid to the holder of the office for the purpose of meeting his p ersonal expenditure in attending the meetings of the Committee or body or in performing any other functions as the holder of the said office.
12. The office of an examiner for any examination held by the Central or State Government or by the Union Public Service Commission or the Gujarat Public Service Commission.
XXXIV of
1948.
13. The following offices held under the Employees' State Insurance Act, 1948 to provide medical benefit to insured persons under the said Act, that is to say —
(a) the office of an Insurance M edical Practitioner,
(b) the office of a part-time medical officer or specialist in a hospital, disp ensary, nursing home, maternity home or other institution established by the Employees' State Insurance Corporation or the State Government, and
(c) the office of a medical practitioner appointed to provide medical benefit to insured persons in any private hospital, disp ensary , nursing home or maternity home or other inst itution recognised for the purpose by the Employees' State Insurance Corporation or the State Government.
Guj. XXIII
of
1962.
14. The office of a Director of the Gujarat Industrial Development Corporation nominated under clause (b), (c) or
(d) of sub-section (1) of section 4 of the Gujarat Industrial Development Act, 1962, by reason only of his holding such office.
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Guj. 5 of
1972.
15. The Office of Chairman or M ember of the Gujarat Tribal Development Corporation constituted under the Gujarat Tribal Development Corporation Act, 1972.
16. The Office of Chairman or M ember of the Gujarat State Social Welfare Advisory Board.
17. The Office of Chairman or M ember of the Gujarat Backward Classes Board.
18. The Office of Chairman or M ember of the Gujarat Minorities Board.
19. The Office of Chairman or M ember of the Gujarat Scheduled Castes Economic Development Corporation Limited.
20. The Office of Chairman or M ember of the Gujarat State Scheduled Castes Welfare Advisory Board.
21. The Office of Chairman or M ember of the Gujarat Women's Economic Development Corp oration.
22. The Office of Chairman or M ember of the Gujarat Landless Labourers and Halpati Housing Board.
23. The Office of the Executive Chairman and of the Additional Executive Chairman of the High Level Committee for effective implementation of the 20 Point Economic Programme.
24. The Office of Government Chief Whip, Government Deputy Chief Whip or Government Whip.
25. The Office of Chairman of the Film Development Corp oration of Gujarat Limited. 64 of 1950. 26. The Office of Chairman or Director of the Gujarat State Road Transport Corporation established under the Road Transport Corporations Act, 1950.
27. The Office of Chairman or Director of the Gujarat Dairy Development Corp oration Limited.
28. The Office of Chairman or Director of the Gujarat State Handloom Development Corporation Limited.
29. The Office of Chairman or Director of the Gujarat State Export Corp oration Limited. 58 of 1962. 30. The Office of Chairman or Director of the Gujarat State Warehousing Corp oration established under the Warehousing Corporations Act, 1962.
31. The Office of Chairman or Director of Sardar Sarovar Narmada Nigam Limited.
32. The Office of Chairman or Director of the Gujarat State Forest Development Corp oration Limited. 63 of 1951. 33. The Office of Chairman or Director of the Gujarat State Financial Corporation established under the State Financial Corp orations Act, 1951.
34. The Office of Chairman or Director of the Gujarat Mineral Development Corporation Limited.
35. The Office of Chairman or Director of the Gujarat State Seeds Corporation Limited.
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36. The Office of Chairman or Director of the Gujarat Agro-Industries Corporation Limited.
37. The Office of Chairman or Director of the Gujarat Tractor Corporation Limited.
38. The Office of Chairman or Director of the Gujarat Water Resources Development Corporation Limited. 43 of 1995. 39. The Office of Chairperson or Director of the Gujarat State Wakf Board established under the Wakf Act, 1995. 6 of 1974. 40. The Office of Chairman or M ember of the Gujarat Pollution Control Board constituted under the Water (Prevention and Control of Pollution) Act, 1974.)
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