Section 13 in The Gujarat Ministers' Salaries and Allowances Act, 1960
13. [Ministers of State and Deputy Ministers] [These words were substituted for the words 'Deputy Ministers' by Gujarat 20 of 1973, Section 4(2).] not disqualified.
- For the avoidance of doubt it is hereby declared that a person shall not be disqualified for being chosen as or for being a member of the Gujarat Legislative Assembly merely by reason of the fact that he holds the [office of a Minister of State or of a Deputy Minister] [These words were substituted for the words 'Office of a Deputy Minister' by Gujarat 20 of 1973, Section 4 (1).].
