The Haryana State Legislature (Prevention of Disqualification) Act, 1974
Haryana Act No. 41 of 1974
hl680
LEGISLATIVE HISTORY 6 |
(a) "compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance, any conveyance allowance, house-rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;
(b) "non-statutory body" means any body of persons other than a statutory body;
(c) "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.
3. Certain offices of profit not to disqualify. - (1) It is hereby declared that none of the following offices, in so far as it is an office of profit under the Government of India or the Government of State of Haryana, shall disqualify the holder thereof for being elected as, or for being, a member of the Legislature of the State of Haryana, namely :-(a) Lambardar;
(b) Sub-Registrar, whether departmental or honorary, notary, Oaths Commissioner, Official Receiver, not being a wholetime salaried Government employee, or any other person who is serving under an insurer, the management of whose controlled business has vested in the Central Government under the Life Insurance (Emergency Provisions) Act, 1956 (Parliament Act 9 of 1956);
(c) member of any force raised, maintained or constituted, as the case may be, under the National Cadet Corps Act, 1948 (Central Act 50 of 1948), the Territorial Army Act, 1948 (Central Act 31 of 1948), or the Reserve and Auxiliary Air Forces Act, 1952 (Parliament Act 62 of 1952), the Haryana Home Guards Act, 1974 (Haryana Act 31 of 1974);
(d) officer, in the Army Reserve of Officers;
(f) Parliamentary Secretary or Parliamentary Under-Secretary;
(g) honorary adviser to the State Government in any department thereof;
(h) chairman of an Improvement Trust constituted under the Punjab Town Improvement Act, 1922 (Punjab Act 4 of 1922), and the Chairman of the Haryana State Agricultural Marketing Board constituted under Section 3 of the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act 23 of 1961);
(i) chairman of the Haryana State Minor Irrigation (Tubewells) Corporation Limited and the chairman of the Haryana Agro-Industries Corporation Limited; and
(j) chairman or the vice-chairman or the deputy chairman or any member of the Haryana State Planning Board or the Haryana Khadi and Village Industries Board or the Haryana Harijan Kalyan Nigam or the Haryana State Social Welfare Advisory Board.
(2) It is hereby further declared that none of the following offices, in so far as it is an office of profit under the Government of India, the Government of the State of Haryana or the Government of any other State, shall disqualify the holder thereof for being elected as, or for being, a member of the Legislature of the State of Haryana, namely :-(a) Minister;
(b) State Minister;
4. Repeal. - The Punjab State Legislature (Prevention of Disqualification) Act, 1952, in its application to the State of Haryana, is hereby repealed.