135A. [Exemption of members of legislative bodies from arrest and detention under civil process
(1)[No person shall be liable to arrest or detention in prison under civil process-(a)if he is a member of-(i)either House of Parliament, or(ii)the Legislative Assembly or Legislative Council of a State, or(iii)a Legislative Assembly of a Union territory, during the continuance of any meeting of such House of Parliament or, as the case may be, of the Legislative Assembly or the Legislative Council;(b)if he is a member of any committee of-(i)either House of Parliament, or(ii)the Legislative Assembly of a State or Union territory, or(iii)the Legislative Council of a State, during the continuance of any meeting of such committee;(c)if he is a member of-(i)either House of Parliament, or(ii)a Legislative Assembly or Legislative Council of a State having both such Houses, during the continuance of a joint sitting, meeting, conference or joint committee of the Houses of Parliament or Houses of the State Legislature, as the case may be;and during the forty days before and after such meeting, sitting or conference. ](2)A person released from detention under sub-section (1) shall, subject to the provisions of the said sub-section, be liable to re-arrest and to the further detention to which he would have been liable if he had not been released under the provisions of sub-section (1).]
