Section 56G(3) in The Bombay Public Trusts Act, 1950
(3)Notwithstanding anything contained in any other law for the time being in force, a member of the committee shall not be disqualified from being chosen as and for being a member of the [Gujarat Legislative Assembly] [These words were substituted for the words 'Bombay Legislative Assembly or the Bombay Legislative Council' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or any other local authority by reason only of the fact that he is a member of such committee.
