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THE GOA MEMBERS OF LEGISLATIVE ASSEMBLY (REMOVAL OF DISQUALIFICATION) ACT, 2005
THE GOA MEMBERS OF LEGISLATIVE ASSEMBLY (REMOVAL OF DISQUALIFICATION) ACT, 2005
Act 13 of 2005
[9-9-2005]
Arrangement of Sections
1. Short title and commencement
2. Removal of certain disqualifications
3. Repeal
4. Repeal and saving
The Goa Members of Legislative Assembly (Removal of Disqualification) Act, 2005
(Goa Act 13 of 2005)
An Act to provide for the removal of certain disqualifications for being chosen as, and for being, a member of the Legislative Assembly of the State of Goa.
BE it enacted by the Legislative Assembly of Goa in the Fifty-sixth Year of the Republic of India as follows:—
1. Short title and commencement.—
(1) This Act may be called the Goa Members of Legislative Assembly (Removal of Disqualification) Act, 2005.
(2) It shall be deemed to have come into force on the 11th day of July, 2005.
2. Removal of certain disqualifications.—
A person shall not be disqualified for being chosen as or for being, a member of the Legislative Assembly of the State of Goa merely by reason of the fact that he holds any of the offices specified in the Schedule appended to this Act.
SCHEDULE
1. The office of a member of a Home Guard constituted under any law for the time being in force in any State;
2. Any office in connection with the affairs of the Goa University or any committee, council or body connected with the Goa University;
3. The office of Chairman, Economic Development Corporation Limited, Goa;
4. The office of Chairman, Kadamba Transport Corporation Limited;
5. The office of Chairman, Goa Housing Board;
6. The office of Chairman, Goa Tourism Development Corporation Limited;
7. The office of Chairman, Goa Handicrafts, Rural and Small Scale Industries Development Corporation Limited;
8. The office of Chairman, Goa Industrial Development Corporation;
9. The office of the Chairman and Vice-Chairman of the Goa State Infrastructure Development Corporation Limited;
10. The office of the Chairman and Vice-Chairman of the Goa State Planning Board;
11. The office of the Chairman of the Goa Khadi and Village Industries Board;
12. The office of the Chairman of the Goa State Scheduled Caste and Other Backward Classes Finance and Development Corporation Limited;
13. The office of the Chairman of the Goa State Horticultural Corporation Limited;
14. The office of the Chairman of the Goa Forest Development Corporation Limited;
15. The office of the Chairman of the Goa State Scheduled Tribes Finance and Development Corporation Limited;
16. The office of a Parliamentary Secretary;
17. The office of the Chairman of Bal Bhavan, Goa;
18. The office of the Chairman of the Goa State Social Welfare Board;
19. The office of the Chairperson of the Goa State Commission for Women;
20. The office of the Chairman of the Goa Meat Complex;
21. The office of the Chairman of the Goa Sewerage Corporation;
22. The office of the Chairman of the Goa State Commission for Backward Classes;
23. The office of the Chairman of the Infotech Corporation of Goa Limited;
24. Substituted by the amendment Act 17 of 2006. [The office of the Chairman and Vice-Chairman of the Kala Academy, Goa;]
25. The office of the Chairman of the Rajiv Kala Mandir, Ponda;
26. The office of the Chairman of the Planning and Development Authorities, Goa;
27. The office of the President and Vice-President of the Sports Authority of Goa;
Inserted by the Amendment Act 17 of 2006. [28. The office of Chairman, Vice-Chairman and members of the Entertainment Society of Goa;
29. The office of Chairman of the State Urban Development Agency;
30. The office of Chairman of the Goa Tillari Irrigation Development Corporation;
31. The office of Chairman and Vice-Chairman of the Goa Rehabilitation Board;].
Re-numbered by the Amendment Act 17 of 2006. [32]. The office of Chairman, Director or member of any other Statutory or non-statutory body or committee or corporation constituted by the Government of Goa.
Explanation: —
For the purpose of the entry at serial number Substituted by Amendment Act 17 of 2006. [32],—
(i) “statutory body” means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force;
(ii) “non-statutory body” means anybody of persons other than a statutory body.
3. Repeal.—
On and from the date of commencement of this Act, any law or enactment covering the subject matter of this Act and which was in force in the State of Goa as on such date shall be deemed to have been repealed from such date.
4. Repeal and saving.—
(1) The Goa Members of Legislative Assembly (Removal of Disqualification) Ordinance, 2005 (Ordinance 1 of 2005), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing or action was done or taken.
