Section 2 in The Punjab State Legislature (Prevention of Disqualifications) Act, 1952
2. Prevention of disqualification for membership of the State Legislature.
- A person shall not be disqualified for being chosen as, and for being, a member of the Punjab State Legislature by reason only of the fact that he holds any of the following offices of profit under the Government of India or under the Government of the State of Punjab, namely:-(a)Lambardar;(b)Sub-Registrar, whether departmental or honorary, notary public, oaths commissioner, [or Official Receiver who is not a whole timed salaried Government servant] [Inserted by Punjab Act 23 of 1954, section 2.];(c)[ Officers, non- commissioned officers and persons enrolled under the Territorial Army Act, 1948 (Act VI of 1948), persons enrolled under the National Cadet Corps Act, 1948 (Act XXI of 1948); and persons of the Auxiliary Force Act or the Air and Defence Reserve under the Reserve and Auxiliary Air force Act, 1952 (Act XII of 1952);] [Substituted by Punjab Act 41 of 1956, section 2.](cc)[ the office of a member of the Punjab Home Guards constituted under the Punjab Home Guards Act, 1947, or the office of a member of the Civil Defence Service deemed to be constituted under section 7 of the Defence of India Act, 1962.] [Added by Punjab Act 25 of 1956, section 2.](d)Officer in the Army Reserve of Officers;[[(e) ***] [Substituted by Punjab Act 23 of 1981.]](f)A Parliamentary Secretary or a Parliamentary Under Secretary;(ff)[ Political Secretary to the Chief Minister, Punjab; [Inserted by Punjab Act 10 of 2002.](fff)Chairman of the State Level Committee for Fiscal Reforms and Economic Restructuring;](g)[ a Deputy minister,] [Added by Punjab Act 8 of 1964, section 2.](h)[ the office of the Adviser and Coordinator (Prohibition) set up temporarily for the period commencing on the 11th June, 1963, and ending on the 7th November 1963, and the office of the Honorary Adviser to the State Government, Co-operation Department, or any other Department.] [Added vide Punjab Act 40 of 1960, section 2.](j)[ any office held by a Minister (including the Chief Minister), Minister of State or Deputy Minister, whether ex-officio or by name; [Added by Punjab Act No. 25 of 2018, dated 1.11.2018.](k)the office of Chairman, Vice-Chairman, Deputy Chairman of the State Planning Board;(l)the office of each leader and each deputy leader of a recognised party and a recognised group in the Punjab State Legislature;(m)the office of Chief Whip, Deputy Chief Whip or Whip in the Punjab State Legislature;(n)the office of chairman or member of the syndicate, senate, executive committee, council or court of a university or any other body connected with a university;(o)the office of chairman or member of a committee (whether consisting of one or more members), set up temporarily for the purpose of advising the Government or any other authority in respect of any matter of public importance or for the purpose of making an inquiry into, or collecting statistics in respect of, any such matter, if the holder of such office is not entitled to any remuneration other than compensatory allowance; and(p)the office of chairman, director or member (by whatever name called) of any statutory or non-statutory body other than any such body as is referred to in clause (o), if the holder of such office is not entitled to any remuneration other than compensatory allowance.][2A. Office of Chairman or Vice- Chairman of Regional Committees not to disqualify its holder. - It is hereby further declared that the office of the Chairman or Vice-Chairman of a Regional Committee for the Punjabi Region or Hindi Region shall be deemed never to have disqualified and shall not disqualify the holder thereof for being chosen as, or for being, a member of the Punjab State Legislatures.] [Punjab Act 40 of 1960, section 2.]
