Section 5(6) in The Electricity (Supply) Act, 1948
(6)A person shall be disqualified from being appointed or being a member of the Board if he is [* *] [ The words " or within the twelve months last preceding was" , omitted by Act 30 of 1966, Section 2 (w.e.f. 16.9.1966).] a member of [Parliament] [ Substituted by A.O. 1950, for " the central" .] or of any State Legislature or any local authority.
