Section 135(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(3)Nothing in sub-section (2) shall enable a judgment-debtor to claim exemption from arrest under an order for immediate execution or where such judgment-debtor attends to show cause why he should not be committed to prison in execution of a decree.[135-A. [(1) Exemption of Members of Legislative Bodies from arrest or detention under civil process. - No person shall be liable to arrest or detention in prison under civil process-(a)if he is a member of -(i)either House of Parliament, or(ii)the Legislative Assembly or Legislative Council of a State, or(iii)a Legislative Assembly or a Union Territory,during the continuance of any meeting of such House of Parliament or, as the case may be, of the Legislative Assembly or the Legislative Council;(b)if he is a member of any committee of(i)either House of Parliament, or(ii)the Legislative Assembly of a State or Union Territory, or(iii)the Legislative Council of a State,during the continuance of any meeting of such Committee;(c)if he is member of -(i)either House of Parliament, or(ii)a Legislative Assembly or Legislative Council of a State having both such Houses,during the continuance of a joint sitting, meeting, conference or joint committee of the Houses of Parliament or Houses of the State Legislature as the case may be;and during the forty days before and after such meeting, sitting or conference.] [ection 135-A added by Act VIII of 1991.]
