Section 3(a) in The Parliament (Prevention Of Disqualification) Act, 1959
(a)any office held by a Minister, Minister of State or Deputy Minister for the Union or for any State, whether ex officio or by name;(aa)the office of a Leader of the Opposition in Parliament;(ab)the office of Deputy Chairman, Planning Commission;(ac)the office of each leader of a recognised party and a recognised group in either House of Parliament;(ad)the office of the Chairperson of the National Advisory Council constituted by the Government of India in the Cabinet Secretariat vide Order No. 631/2/1/2004-Cab., dated the 31st May, 2004;
