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THE TRIPURA STATE LEGISLATURE MEMBERS (REMOVAL OF DISQUALIFICATIONS) ACT, 1972
THE TRIPURA STATE LEGISLATURE MEMBERS (REMOVAL OF DISQUALIFICATIONS) ACT, 1972
An Act to provide for the removal of certain disqualifications for being chosen as, and for being, a member of the Tripura Legislative Assembly.
Be it enacted by the Legislative Assembly of Tripura in the Twenty-third Year of the Republic of India as follows :-
Short title extent and commencement.
1. (1) This Act may be called the Tripura State Legislature Members (Removal of Disqualifications) Act,1972.
(2) It extends to the whole of Tripura.
(3) It shall be deemed to have come into force with effect from the twentieth day of March, 1972.
Removal of certain disqualifications.
2. A person shall not be disqualified for being chosen as, or for being, a member of the Tripura Legislative Assembly by reason of the fact that he holds any of the offices specified in the Schedule in so far it is an office of profit Inserted by The Tripura State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1976, w.e.f 20.03.1972. [under the Government of India or the State Government.
SCHEDULE
(See section 2)
1. The office of the Parliamentary Secretary to the Government of Tripura.
2. The office of the Public Prosecutor, Government Pleader or Government Advocate.
3. The office of the Minister of State and Deputy Minister to the Government of Tripura.
4. The office of the Speaker, Deputy Speaker and Leader of the Opposition in the Tripura Legislative Assembly.
5. The offices of the Chairman, Vice-Chairman, or members of any committee, board or authority, statutory or otherwise, appointed by the Government of India or the Government of any State.
Substituted by The Tripura State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1976, w.e.f 20.03.1972. [6. Any office under the Government of India or under the state Government which is not a whole time office remunerated either by honorarium, allowances, Salaries or fees.
[Inserted ibid.] Savings.
7. Any office held in the Territorial Army or National Cadet Corps.
A person shall not incur, and shall not be deemed ever to have incurred, any disqualification for being chosen as, or for being, a Member of the Tripura Legislative Assembly if such person had, having held any such office of profit as is specified in the Schedule to the principal Act, as amended by this Act, received any honorarium, allowances, salary or fees in accordance with the provisions of the said Schedule, as amended by this Act.
LIST OF AMENDMENTS
1. The Tripura State Legislature Members (Removal of Disqualifications) (Amendment) Act, 1976, w.e.f 20.03.1972.
