Section 8A in Haryana Municipal Corporation Act, 1994
8A. [ Restriction on simultaneous or double membership. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]
(1)No person shall be a Mayor or member of the Corporation, member of Legislative Assembly of the State or member of Parliament simultaneously.(2)In case a Mayor or member of the Corporation is elected to the Legislative Assembly or Parliament, he shall cease to continue as a Mayor or member of the Corporation from the date he is declared as elected to the Legislative Assembly or Parliament, as the case may be.]
