Section 2(2) in The Rajasthan Legislative Assembly Members (Prevention of Disqualification) Act, 1969
(2)Notwithstanding any judgment or order of any court or tribunal, the aforesaid offices shall not disqualify or shall be deemed never to have disqualified the holders thereof for being chosen as, or for being, members of the Rajasthan Legislative Assembly as if this Act had been in force on the date the holder of such office filed his nomination paper for being chosen as a Member of the Rajasthan Legislative Assembly.
