Section 2 in West Bengal Legislature (Removal of Disqualifications) Act, 2007
2. Removal of certain disqualifications for membership.
- 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 any State, shall disqualify the holder thereof for being chosen as, or for being a member of the West Bengal Legislative Assembly, namely:-(a)any office held by a Minister, Minister of State or Deputy Minister of the State of West Bengal, whether ex-officio or by name;(b)the office of the Leader of the Opposition in the West Bengal State Legislature;(c)the office of the Chairperson of any Committee of the West Bengal Legislative Assembly;(d)the office of Chief Government Whip, Deputy Chief Whip or Whip in the West Bengal Legislative Assembly or the office of a Parliamentary Secretary;(e)the office of Sheriff in the city of Kolkata;(f)the office of Chairman or member of the Syndicate. Senate. Executive Committee, Council or Court of any University in the State of West Bengal or any other body connected with a University:(g)the office of a member of any delegation or mission constituted by the Government of India or the State Government for any special purpose;(ga)[ the office of Chairperson or member or director of a committee, or statutory or noil-statutory body including any board or trust or trust board, set up by the Central Government or the State Government or any other authority under the Central Government or the State Government, as the case may be, other than any such body mentioned in clause (I), for the purpose of advising on issue of any of the matters of public importance relating to education, culture, sports, press or media etc. or for the purpose of making an inquiry into, regulating or collecting statistics or promoting or taking part in any activities in respect of any of such matters;] [Inserted by West Bengal Act No. 18 of 2011, dated 15.2.2012.](h)the office of member of any force raised or maintained under the National Cadet Corps Act. 1948, (31 of 1948) the Territorial Army Act, 1948 (56 of 1948) or the Reserve and Auxiliary Air Forces Act. 1952 (62 of 1952) or the office of a member of a Home Guard constituted under any law in the State of West Bengal;(i)the office of member of any Zilla Parishad, Panchayat Samiti, Siliguri Mahakuma Parishad or Darjeeling Gorkha Hill Council;(j)the office of Mayor, Deputy Mayor, Mayor-in-council, Chairman, Vice¬Chairman. Chariman-in-council or Councillor of any municipality or municipal corporation in the State of West Bengal;(k)the office of Chairperson or member of State Planning Board and District Planning Committee of any district of the State of West Bengal;(l)the office of Chairman, Deputy Chairman or Vice-Chairman, Director or member of any statutory or non-statutory body specified in the Schedule annexed to this Act.
