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MIZORAM UNION TERRITORY LEGISLATURE MEMBERS_ (REMOVAL OF DISQUALIFICATION) ACT, 1975

MIZORAM UNION TERRITORY LEGISLATURE MEMBERS_ (REMOVAL OF DISQUALIFICATION) ACT, 1975

Section 1 - Short Title extent and commencement

  1. This Act may be called the Mizoram Union Territory Legislature Members' (Removal of Disqualification) Act, 1975
  2. It extends to the whole of Mizoram
  3. It shall be deemed to have come into force on the 10th May 1972

    4. Section 2 - Removal of certain disqualification

    MIZORAM UNION TERRITORY LEGISLATURE MEMBERS' (REMOVAL OF DISQUALIFICATION) ACT, 1975 Preamble - MIZORAM UNION TERRITORY LEGISLATURE MEMBERS' (REMOVAL OF DISQUALIFICATION) ACT, 1975

    THE MIZORAM UNION TERRITORY LEGISLATURE MEMBERS' (REMOVAL OF DISQUALIFICATION) ACT, 1975[1]

    PREAMBLE

    An Act to provide for the removal of certain disqualifications for being chosen as and for being a member of the Mizoram Legislative Assembly.

    Whereas it is expedient to provide in accordance with the provisions of Article 191(1)(a) of the Constitution of India that the holders of the Offices hereinafter mentioned shall not be disqualified for being chosen as, and for being, a member of the Mizoram Legislative Assembly.

    It is hereby enacted in the twenty-fifth (25th) year of the Republic of India as follows:-

    1. This Act may be called the Mizoram Union Territory Legislature Members' (Removal of Disqualification) Act, 1975
    2. It extends to the whole of Mizoram
    3. It shall be deemed to have come into force on the 10th May 1972

      4. A person shall not be and shall be deemed never to have been disqualified for being chosen as or for being, a member of the Mizoram Legislative Assembly by reasons of the fact that he holds any of the offices specified in the Schedule appended hereto.

      Schedule - SCHEDULE

      SCHEDULE

      1. Any office held by a Minister of State or Deputy Minister for the Union or for any State specified in the First Schedule to the Constitution of India.
      2. The Office of the Parliamentary Secretary to the Government of Inda or to the Government of Mizoram.
      3. The Office of the Chief Whip, Deputy Chief Whip or Whip in Parliament or in the Mizoram Legislative Assembly.
      4. The Office of the Chairman, Vice Chairman or Member of any Autonomous District Councils and the Presidents, Vice President or member of any Village Council constituted in Mizoram under any existing law or Regulation.
      5. The Office of Government Pleader or Public Prosecutor.
      6. The Office of the part-time Professor, Lecturer, Instructor or Teacher in Government Educational Institutions.
      7. Medical Practitioner rendering part time service to Government.
      8. The Office of Chairman, Vice Chairman or Members of any Committee Board of Authority appointed by the Government of India or the Govt. of any State or Union Territory specified in the First Schedule to the Constitution of India.
      9. Any Office under the Government which is not a whole time office remunerated either by salary of fees.
      10. Any Office held in the Territorial Army or National Cadet Corps.
      11. Any Office held in Auxiliary Air Force or Air Defence Reserve.
        12. Notified vide No. MAS. 4/75/4 Dated 22.1.1975 and published in the Mizoram Gazette, Vol-IV, Extraordinary Issue No. 4 Dated 22.1.1975, pages 1-3 ?