Section 2(g) in West Bengal Legislature (Removal of Disqualifications) Act, 2007
(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.]
