15. A member of Home Guards not disqualified for election to State Legislature or Local Bodies.
(1)A member of Manipur Home Guards shall not be disqualified for being chosen as and for being a member of Manipur Legislative Assembly of the State of Manipur merely by reason of the fact that he is a member of the Home Guards.(2)Notwithstanding anything contained to the contrary in any other law for the time being in force, a member of the Manipur Home Guards shall not be disqualified for being chosen as and for being a member of any local authority merely by reason of the fact that he is a member of Manipur Home Guards or that he holds any office of profit under the Government by virtue of his being a member of the Manipur Home Guards.
