Section 3(j) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971
(j)the office of the Vice-Chancellor of any University;(ja)[ the office of the Chairman or Vice-Chairman of any statutory or non-statutory body, where the power to make the appointment or power to remove the person from the office is vested in the State Government;] [Clause (j-a) added vide H.P. Act No.13 of 1996, this amendment shall be and shall always be deemed to have been made with effect from 1st day of July, 1994 vide H.P. Act No. 15 of 1997.]
