Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
Bombay Act No. 52 of 1956
MH136
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LEGISLATIVE HISTORY 6 |
(See section 2)
1. The office of the Parliamentary Secretaries to the Ministers of the [Government of Maharashtra]. 2. The office of part-time professors or lecturers in a Government college. 3. Any office in the National Cadet Corps, the Territorial Army, the Air Defence Reserve and the Auxiliary Air Force. 4. Any office in he Home Guards. 5. Any office in a village defence party (by whatever name called) constituted by or under the authority of the State Government. 6. [****] 7. The office of the Secretaries of the District or Regional Development Boards constituted by the State Government (by whatever name called). Provided that the holders of such office do not hold any other office profit under the State Government. 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. Explanation.- For the purpose of this entry, the expressions "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 Medical Officer or Honorary Assistant Medical Officer in a hospital under Government management. [9A. The office of Chairman of member of the committee of any co-operative society (which is registered or deemed to be registered under any law for the time being in force relating to the registration of co-operative societies) to which appointment is made by the State Government or the office of liquidator or joint liquidator to which appointment is made by the Registrar of Co-operative Societies, or the office, of nominee or the Registrar whether appointed individually or to a board of nominees]. 10. The office of the Chairman of member of the [Labour Welfare Board] constituted under the Bombay Labour Welfare Fund Act, 1953. [10A. The office of a member of the Maharashtra Industrial Development Corporation nominated under [clause (d), (e), (f), (g) or (h) of section 4] of the Maharashtra Industrial Development Act, 1961, by reason only of his holding such office.] [10B. The office of a member (including the Chairman, Vice-Chairman, Member-Secretary) of the Maharashtra State Khadi and Village Industries Board, or of the Maharashtra State Khadi and Village Industries Council constituted under the Bombay Khadi and Village Industries Act, 1960 or the office of a member of any of committee constituted under that Act.] 11. The office of the Chairman or Member of any Committee or body appointed by the Central or State Government. Provided that the Chairman or any Member of any Committee or body does not receive any remuneration other than the compensatory allowance. Explanation.- For the purpose of this entry, "compensatory allowance" shall mean the travelling allowance, the daily allowance or such other allowance which is paid to the holder of the office for the purpose of meeting the personal expenditure in attending the meeting 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 [Maharashtra Public Service Commission.] 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 Medical Practitioner,
(b) the office of a part-time medical officer or specialist in a hospital, dispensary; 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, dispensary, nursing home or maternity home or other institution recognised for the purpose by the Employees', State Insurance Corporation or the State Government.]
[14. The office of the Chairman or a member of the Maharashtra State Police Commission appointed by the State Government.] [15 . The office of a member of the Maharashtra Housing and Area Development Authority (including the President and the Vice-President thereof) constituted under the Maharashtra Housing and Area Development Act, 1976, or a Member of any of the Housing and Area Development Boards (including the Chairman and the Vice-Chairman thereof) established under that Act, or a member of any Panchayat (including the Sarpanch and Upa-Sarpanch thereof) established under that Act, by reason only of his holding such office.] [16. The office of the member (including the Chairman or Vice-Chairman) of the Authority constituted under the Bombay Metropolitan Region Development Authority Act, 1974 or of any of its Committees or Boards constituted under that Act.] [17. The office of the Chairman or a Member of the Maharashtra State Law Commission constituted by the State Government.] [18. The office of a Member (including the Chairman and the Vice-Chairman of the Maharashtra State Road Transport Corporation constituted under the Road Transport Corporation Act, 1950 or of any of its committees constituted under that Act.] [19 . The office of the Chairman, Vice-Chairman or any other member of the Board of Directors (by whatever name called) of any other Corporation, owned or controlled by the State Government, which is not mentioned in any of the above entries in this Schedule and which appointment is made by the State Government. Explanation.- For the purposes of this entry-(1) the expression "a corporation" means any body corporate and shall include a society registered under the Societies Registration Act, 1860, in its application to the State of Maharashtra, or any body constituted under any law for the time being in force:
(2) the expression "a corporation controlled by the State Government" shall include a corporation in which not less than twenty-five per cent, of the paid-up share capital is held by the State Government.]
[20 . The office of the Executive President of the Maharashtra State Planning Board.] [21. The office of the Sabhapati of the Freedom Fighters High Power Committee constituted by the State Government.] [22 . The offices of the Chairman of the Vidarbha Development Board, the Marathwada Development Board and the Development Board for the rest of Maharashtra, established by the Governor of Maharashtra under the Development Boards for Vidarbha, Marathwada and the rest of Maharashtra Order, 1994, issued in pursuance of the State of Maharashtra (Special Responsibility of Governor for Vidarbha, Marathwada and the rest of Maharashtra) Order, 1994.] [23. The offices of the Chief Whip or Whip in the Maharashtra State Legislature. Explanation. - (1) The expression "Chief Whip" or "Whip", in relation to the Maharashtra Legislative Assembly, means that Member of the House who is, for the time being, declared by the party forming the Government to be the Chief Whip or Whip in that House and recognized as such by the Speaker; and includes a member of the House, who, is for the time being, declared as such by the party having at-least ten per cent. of the total members of the House and recognized as such by the Speaker; and (2) the expression "Chief Whip" or "Whip", in relation to the Maharashtra Legislative Council, means that Member of the House who is, for the time being, declared by the party forming the Government to be the Chief Whip or Whip in that House and recognized as such by the Chairman; and includes a member of the House, who, is for the time being, declared as such by the party having at-least ten per cent. of the total members of the House and recognized as such by the Chairman.]Schedule II
(See section 3)
(1) The Hyderabad Legislative Assembly (Prevention of Disqualification) Act, 1955 (Hyderabad Act XVIII of 1955). (2) The Madhya Pradesh Office of Profit (Removal of Disqualifications) Act, 1950 (Madhya Pradesh Act VII of 1950). (3) The Saurashtra Legislative Assembly (Prevention of Disqualification) Act, 1950 (Saurashtra Act VI of 1950). (4) Section 28(5) of the State Reorganisation Act, 1956 (XXXVII of 1956).